Section 2 in The Vice-President's Pension Act, 1997
2. Pension to retiring Vice-Presidents.
(1)There shall be paid to every person who ceases to hold officer as Vice-President, either by the expiration of his term of officer or by resignation of his office, a pension [at the rate of fifty per cent. of the salary of the Vice-President] [Substituted by Act No. 29 of 2008, section 2 (w.e.f. 1.1.2006).] 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.(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.] [Inserted by Act 23 of 2002, section 2 (w.e.f. 5.7.2002).](2)Subject to any rules that may be made in this behalf, every such person shall, for the remainder of his life, be entitled-(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;] [Substituted by Act 45 of 1999, section 2, for clause (a) (w.e.f. 30.12.1999).](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);(c)[ to secretarial staff consisting of a Private Secretary, an Additional Private Secretary, a Personal Assistant and two Peons and office expenses not exceeding [ninety thousand rupees] [Substituted by Act 29 of 2008, section 2, for clause (c) (w.e.f. 30.12.2008).] 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 President's 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 President's Emoluments and Pensions Act, 1951 (30 of 1951); and(f)[ to travel anywhere in India, accompanied by spouse or a companion or a relative, by the highest class by air, rail or steamer;] [Substituted by Act 45 of 1999, section 2 for clause (f) (w.e.f. 30.12.1999).](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] [Inserted by Act 45 of 1999, section 2 (w.e.f. 30.12.1999).]
