Section 6(6B) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971
(6B)Notwithstanding anything contained in the foregoing provisions of this section, a person referred to in sub-section (3) who demits office whether in any manner specified in sub-section (8) or by resignation as the Comptroller and Auditor-General after the commencement of the Comptroller and Auditor-General's (Duties, Powers and Conditions of Service)Amendment Act, 1984, shall, on such demission, be entitled to-(a)the pension payable to him in respect of any previous service under Government; and(b)a special pension of seven hundred rupees per annum in respect of each completed year of service as the Comptroller and Auditor-General:
