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State of Haryana - Section

Section 4 in The Haryana Legislative Assembly Members (Pension) Rules, 1978

4. Sanction of Pension.

- The Secretary shall, if the facts stated in the application for pension are found correct and the application is not otherwise defective, record a certificate as given in Part B of Form I and submit the application to the Speaker who shall pass in Part C of Form I, sanctioning the pension to the applicant.