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State of Madhya Pradesh - Act

The M.P. Legislative Assembly Members Family Pension Rules, 2000

MADHYA PRADESH
India

The M.P. Legislative Assembly Members Family Pension Rules, 2000

Rule THE-M-P-LEGISLATIVE-ASSEMBLY-MEMBERS-FAMILY-PENSION-RULES-2000 of 2000

  • Published on 20 November 2000
  • Commenced on 20 November 2000
  • [This is the version of this document from 20 November 2000.]
  • [Note: The original publication document is not available and this content could not be verified.]
The M.P. Legislative Assembly Members Family Pension Rules, 2000Published vide Notification No. 2471-One (2) 126-48-2000 (P.A.), dated 20-11-2000, M.P. Rajpatra (Asadharan), dated 21-11-2000 at pages 1404 (3)-1404 (5)In exercise of the powers conferred by sub-section (1) and clause (aaa) of sub-section (2) Section 9 read with Section 6-B of the Madhya Pradesh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972 (No. 7 of 1973), the State Government hereby makes the following Rules :-

1. Short title and commencement.

(1)These rules may be called the Madhya Pradesh Legislative Assembly Members Family Pension Rules, 2000.
(2)These rules shall be deemed to have come into force with effect from 1st December, 1998.

2. Definition.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Madhya Pradesh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972 (No. 7 of 1973);
(b)"Form" means form appended to these rules;
(c)[ "Principal Secretary" means the Principal Secretary of the Madhya Pradesh Legislative Assembly and includes any other officer of the Vidhan Sabha as may be authorised by the Speaker for the purposes of these rules.] [Substituted by Notification No. 708-F-(2) 62-07-One-XLVIII, dated 24-5-2008.]

3. Grant of Family Pension.

- Every person, who is entitled to pension under Section 6-B of the Act, shall make an application to the [Principal Secretary] [Substituted by Notification No. 708-F-(2) 62-07-One-XLVIII, dated 24-5-2008.], in the Form-A appended to these rules. The application shall be accompanied by three copies of the latest photograph and three specimen signature duly attested by a Gazetted Officer.

4. Sanction of Pension.

(1)The [Principal Secretary] [Substituted by Notification No. 708-F-(2) 62-07-One-XLVIII, dated 24-5-2008.] shall verify or cause to be verified the contents of the application and on his being satisfied that the applicant is entitled to pension under Section 6-B of the Act, issue an order sanctioning the pension in Form-C specifying therein,-
(a)the name of the person entitled to pension under Section 6-B of the Act;
(b)the amount of pension;
(c)the date with effect from which such person shall he entitled to pension;
(d)the treasury through which the payment shall be made.
(2)A copy of the order sanctioning pension shall be forwarded to the Accountant General, Madhya Pradesh.

5. Pension Payment Order.

(1)The Accountant General-I, Madhya Pradesh shall on receipt of the sanction order, issue Pension Payment Order in Form-B to the Treasury Officer of the Treasury through which the pension is to be disbursed under intimation to the applicant.
(2)Payment of pension by Treasury will be subject to the production of Certificate issued by a competent authority in Form-D.Explanation. - For the purpose of this rule, "the competent authority" shall be a First Class Magistrate or a Class I Officer of the Central or State Government or a sitting Member of Parliament or Madhya Pradesh Legislative Assembly or any other officer referred to in Rule 363 of the Madhya Pradesh Treasury Code Volume I.
(3)Immediately on the occurrence of any event disqualiying the pensioner to receive pension under Section 6-B of the Act, the petitioner shall intimate the event to the [Principal Secretary] [Substituted by Notification No. 708-F-(2) 62-07-One-XLVIII, dated 24-5-2008.] the Accountant General who issued the Pension Payment Order and the Treasury Officer concerned.[Form 'A' [Substituted by Notification No. 708-F-(2) 62-07-One-XLVIII, dated 24-5-2008.][See Rule 3]Application For Family Pension[See Section 6-B of the Madhya Pradesh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972]From ;Shri/Smt./Ku.............................................................................................................................To.The Principal Secretary,Madhya Pradesh Legislative Assembly Secretariat,Bhopal.Sub.: Sanction of the Family Pdnsion under the Madhya Pradesh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972 (No. 7 of 1973)]Sir,With reference to above subject, it is requested that due to death of Shri/Smt./Ku...............who has represented Madhya Pradesh Vidhan Sabha Constituency.......................No.....................from............to..............action may kindly be taken to sanction family pension to me under Section 6-B of the above referred Act and I desire to draw family pension from the Government Treasury at........

2. I enclose herewith the following documents duly attested by a 1st Class Magistrate/Class I Officer of the Central Government or a State Government a sitting Member of Parliament or Madhya Pradesh Legislative Assembly :-

(i)Three specimen signature of the undersigned.
(ii)Three copies of latest photograph in passport size.
(iii)Death Certificate.
(iv)No objection certificate of other heirs.
(v)Relationship certificate.

3. (A) My present address is...............................................

(B)My permanent address is..............................................

4. I hereby declare that the above information in true to best of my knowledge and belief.

Station : ......... Yours faithfully
Dated : .......... ..........................
Legislative Assembly Secretariat, Madhya Pradesii Accounts SectionNo............./V.S./Sadasya Lckha/Pcnsion,Bhopal, dated..............Forwarded to Office of the Accounts Officer (P.R.-I), Accountant General (Accounts and Entitlement) Second, Madhya Pradesh Lekha Bhavan, Gwalior for further necessary action.............................Deputy Secretary,Madhya Pradesh Legislative AssemblyForm 'B'[See Rule 5 (1)]Office of the Accountant General-I Madhya PradeshNo. .........Dated...............Certified that Shri/Smt./Ku had served as a Member of Madhya Pradesh Legislative Assembly from to and due to death the above mentioned payment of family pension of Rs................per mensem from dated is admissible to him/her heirs Shri/Smt./Ku.....................................................Accounts OfficerForm 'C'[See Rule 4]Legislative Assembly Secretariat, Madhya PradeshNo. ............../V.S./Sadasya Lekha/Pension,Bhopal, dated.............A Family Pension of Rs..............(Rupees...................only) per mensem is sanctioned to Shri/Smt./Ku................with effect from........The pension shall be payable at............Treasury.Forwarded to Office of the Accounts Officer (P.R.-I), Accountant General (Accounts and Entitlement) Second, Madhya Pradesh, Lekha Bhavan, Madhya Pradesh, Gwalior.Principal Secretary,Madhya Pradesh Legislative Assembly]Form 'D'[See Rule 5 (2)]CertificateThis is to certify that Shri/Smt./Ku............ is the Husband/Wife, Son/Daughter, Mother/Father of Shri/Smt./Ku................... (Ex-member of Legislative Assembly).Tahsildar/Naib TahsildarTahsil........................Dated................