Section 6(7) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971
(7)If a person who demits office as the Comptroller and Auditor-General is not eligible to any pension under this section but is eligible to a pension under the rules for the time being applicable to the Service to which he belonged immediately before he assumed office as the Comptroller and Auditor-General, he shall, notwithstanding anything contained in this section be eligible to draw such pension as is admissible to him under the said rules.
