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State of Haryana - Section

Section 3 in The Haryana Legislative Assembly Members (Pension) Rules, 1978

3. Application for pension.

- [(1) A person entitled to pension under the Act shall make an application in Part A Form I in duplicate to the Secretary. The application shall be accompanied by three joint passport size latest photographs of the applicant and his wife duly attested by a Gazetted Officer.] [Substituted by Haryana Notification No. HVS/Pension/7/97/139 dated 14.7.1997.]
(2)On receipt of the application for pension the Secretary shall verify the facts stated therein, with reference to the records available.[-] [Omitted by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.]