Section 4(1) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(1)Every Municipal Council in Andhra area shall establish and maintain a Pension-cum-Gratuity Fund called the Andhra Pradesh Municipalities Pension-cum-Gratuity Fund for the benefits of the non teaching employees of the Municipal Council who are eligible for the Andhra Pradesh Liberalised Pension Scheme by virtue of the order issued in G.O.Ms.No. 444, Municipal Administration, dated 5th July, 1967 as subsequently amended in Memorandum No. 595 OP. I Rules/67-9, Municipal Administration, dated the 19th July 1968. This fund shall from part of the municipal fund as earmarked fund;
