Section 8(1) in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
(1)If after the communication of the order sanctioning the pension any fact, which has a bearing on the sanction or the amount of pension already sanctioned, comes to the notice of the Speaker, he shall after due verification, issue an order cancelling or modifying the order made under rule 4 and communicate the same to the Accountant General, Punjab:Provided that no order cancelling or modifying he pension shall be issued except after giving the pensioner an opportunity of being heard.
