Section 10 in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
10. Pension Payment Order.
(1)After completion of the pension papers of the employees in the manner as specified in Punjab Civil Services Rules, Volume-II, as amended from time to time, the same shall be sent by the Executive Officer of the Panchayat Samiti or the Deputy Chief Executive Officer of the Zila Parishad, as the case may be, to the Controller for verification of qualifying service and emoluments for the purpose of grant of pension.(2)The Controller after necessary verification, shall sent the pension papers to the Competent Authority as specified in Appendix 'A', for sanction and issue of pension payment order for release of pension.(3)While sanctioning pension, the Competent Authority specified in Appendix 'A', shall ensure that the contributions of the employee for the period reckoned for pension, has been duly credited to the Fund.
