Section 3A — Free Accommodation to spouse of President.
The Presidents Emoluments and Pension Act, 1951
1 [3A. Free Accommodation to spouse of 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 President, or 2 [(b) after ceasing to hold office as President, either on the expiration of his term of office or by resignation of his office, shall be entitled,— (i) to the use of furnished residence (including its maintenance) without payment of licence fee; (ii) to secretarial staff consisting of a Private Secretary and a Peon and office expenses as per actuals, the total expenditure on which shall not exceed 3 [twenty thousand rupees] per annum; (iii) to a telephone and a motor-car, free of charge or such car allowance for the remainder of his life, as may be specified in the rules; (iv) to travel anywhere in India, in a calendar year to twelve single journeys, by the highest class, by air, rail or steamer, accompanied by a companion or a relative].]Open in Lexace · Ask the AI about this section