Section 26 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
26.
(1)In order to ensure that each pensioner attends personally at the paying office at least once a year unless he falls within the terms of the exception to instruction 25(2) above or is paid by money order, the Secretary shall right the letters "L.C." with his initial in the case in which the monthly payment is noted on the reverse of the disburser's half of the pension payment order whenever the payment it made on a life certificate and shall send through the messenger who receives payment of the pension in the month previous to that in which the pensioner is due to appear in person a call in form prescribed in Annexure VI for the personal appearance of the pensioner for the annual muster in the following month, or require proof, independent of that furnished by the life certificates of the continued existence of the pensioner, when the period of continuous non-appearance approaches a year, in the case of re-employment of pensioners when personal appearance is inconvenient, it will be sufficient if certificate from the Head of the office or department in which they are re-employed to the effect that the pensioner is re-employed and continues to be re-employed in his office or department is produced before the Secretary.(2)When a pensioner draws his pension through an agent who has executed a bond to hand over payments, the pension shall not be paid on account of a period of more than a year after the date of his life certificate last received. The Audit Officer and the Secretary shall watch carefully for authentic information of the death of any such pensioner and see that no further payment is made after such information is received.Renewal of Pension payment orders
