Section 21 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
21. The Secretary shall not make any payment of pension to any pensioner other than the one who retired as a last grade employee until he has signed on each occasion when he claims payment a certificate of non-employment. If a pensioner who is required to sign the certificate has been re-employed either permanently or temporarily under a Government or a local body in India during the period for which he claims pension he shall furnish the necessary particulars in the certificate and the Secretary shall ascertain and report to the Audit Officer whether the rules regarding such re-employment have been duly observed. If a pensioner who is required to sign the certificate is illiterate, the Secretary shall see that the meaning of the certificate is explained to him verbally on each occasion on which he claims payment of his pension.
Explanation. - This instruction shall not apply to payment of pension by postal money order.
