Section 26 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules
26.
The pension found admissible may be sanctioned by the Controlling Authority. On receipt of his sanction together with connected documents in his office, the Accountant-General, Bihar, shall after due verification and check, issue the Pension Payment Order to the person concerned. In case of delay, the payment of an anticipatory pension may be authorised by the Accountant-General.
