Section 24(g) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(g)The Secretary shall obtain from each woman whose pension would be terminated on her marriage or remarriage and whose pension is remitted by money order, a half-yearly declaration in the form prescribed in instruction 22(2) for the half-year ending on the 30th June or the 31st December. He shall also obtain from every pensioner whose pension is remitted by money order, other than the one who retired as a last grade employee, half yearly declaration for the half-year ending on the 30th June or the 31st December that he has not received any remuneration for serving under the Government or local body in any capacity during the half-year. He shall certify as follows on the Schedules for January and July:
