Section 9A(3) in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
(3)The Secretary or the Deputy Secretary, as the case may be shall, if the facts stated in the application for family pension submitted under sub-rule (1) are found correct and the application is not otherwise defective, submit the application to the Speaker who shall pass an order in Part B of Form VIII, sanctioning the family pension to the applicant.
