LexSection 3A — Free accommodation to spouse of Vice-President.
The Vice-President s Pension Act, 1997
1 [3A. Free accommodation to spouse of Vice-President. – Subject to any rules that may be made in this behalf, 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 or his term of office or by resignation of his office, shall be entitled to the use of 2 [furnished residence (including its maintenance)] without payment of licence fee, for the remainder of her life.]Open in Lexace · Ask the AI about this section