Section 2(1) in The Vice-President's Pension Act, 1997
(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.
