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State of Tamilnadu - Section

Section 6B in Tamil Nadu Legislator's Pension Rules, 1977

6B. Declaration by pensioner.

- Every pensioner shall furnish a declaration and a [Verification Certificate] [Vide G.O. Ms.No. 759, Public (Establishment-I and Legislature), dated the 19th August 1994.] obtained from the Bank in which he is having the account or from an Officer of any State, or the Central Government having a seal of office in Form VI to the Secretary direct, or through the Bank in which his pension is credited, on or before the 31st March of every year. If such a declaration and a verification certificate are not furnished within a period of one year calculated from the first day of April every year, subsequent payment of pension shall take effect only from the month of receipt of such declaration and verification certificate.