Section 5(3) in The M.P. Legislative Assembly Members Family Pension Rules, 2000
(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........
