Section 2 in The Vice-President's Pension (Amendment) Act, 2002
2. Amendment of section 2.-
In section 2 of the Vice- President' s Pension Act, 1997 (30 of 1997 ) (hereinafter referred to as the principal Act), after sub- section 1, the following sub- section shall be inserted, namely:-" (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.".
