Section 10A(3) in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
(3)On receipt of application for ex-gratia grant, the Secretary or any officer not below the rank of Deputy Secretary authorised by him, shall verify the facts stated therein, with reference to records available with him with a view to determining as to whether the applicants) is/are entitled to any ex- gratia grant under the provisions of the Act and for this purpose he may hold such enquiry and may call for such further information from the applicants(s) as he may deem fit.
