Section 35 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
35.
(1)The Secretary shall report promptly to the Audit Officer the death of any pensioner whose pension he has paying.(2)The Secretary shall send to the Audit Officer annually on the 5th January a list of all retired employees who were drawing their pensioners from the municipality and whose death have come to his notice during the preceding year. The list shall give the following information;
