Section 6(6D) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971
(6D)Notwithstanding anything contained in the foregoing provisions of this section, a person who demitted office whether in any manner specified in sub-section (8) or by resignation as the Comptroller and Auditor-General, at any time before the 16th day of December, 1987, shall be entitled to the pension specified in sub-section (6C) on and from that date."
