(1) There shall be paid to every person who ceases to hold office as Vice-President, either by the expiration of his term of office or by resignation of his office, a pension 1 [at the rate of fifty per cent. of the salary of the Vice-President] per month, for the remainder of his life: Provided that such person shall not be entitled to receive any pension during the period he holds the office of the Prime Minister, a Minister or any other office or becomes a Member of Parliament and is in receipt of salary and allowances which are defrayed out of the Consolidated Fund of India or the Consolidated Fund of a State. 2 [(1A) The spouse of a person who dies– (a) while holding the office of Vice-President, or (b) after ceasing to hold office as Vice-President either by the expiration of his term of office or by resignation of his office, shall be paid a family pension at the rate of fifty per cent. of pension as is admissible to a retiring Vice-President, for the remainder of her life.] (2) Subject to any rules that may be made in this behalf, every such person shall, for the remainder of his life, be entitled– 3 [(a) to the use without payment of rent of such furnished residence (including its maintenance), as the Central Government may determine from time to time;] (b) to the use of similar telephone facilities at his residence, as a member of Parliament is entitled to under the provisions of the Salary, Allowances and Pension of Members of Parliament Act, 1954(30 of 1954); 4 [(c) to secretarial staff consisting of a Private Secretary, an Additional Private Secretary, a Personal Assistant and two Peons and office expenses not exceeding 5 pninety thousand rupees[ per annum;[ (d) to the same facilities for himself as respects medical attendance and treatment and on the same conditions as a retired President is entitled to under the provisions of the Presidents Emoluments and Pension Act, 1951(30 of 1951); (e) to the same facilities for his spouse and minor children as respects medical attendance and treatment and on the same conditions as the spouse of a retired President is entitled to under the provisions of the Presidents Emoluments and Pension Act, 1951(30 of 1951);and 6 [(f) to travel anywhere in India, accompanied by spouse or a companion or a relative, by the highest class by air, rail or steamer;] 7 [(3) Where any such person is re-elected to the office of Vice-President, he or his spouse shall not be eligible to any benefit under this section for the period during which such person again holds such office. (4) Where any person being a Vice-President gets elected to the office of the President of India, he or his spouse shall not be eligible to any benefit under this section.]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.