- All amounts payable to the retired President under the provisions of the Presidents Emoluments and Pension Act, 1951 (30 of 1951), and under the foregoing provisions of these rules may be drawn by or paid to the retired President himself, or, if he so chooses, drawn by or paid to any person who holds a legally valid power of attorney to act in his behalf.[6B. Application of rules 4 to 6A to the spouse of a retired President, etc. - (1) The provisions of rules 4 to 6A shall, so far as may be, apply to the spouse of a retired President and the spouse of a person who dies while holding office of President.(2)All expenses under this rule, shall be borne by the Central Government on production of a certificate by the spouse in Form-II or Form-III, as the case may be, or by any person authorised by such spouse in this behalf in Form-IIB or Form-IVA, as the case may be, appended to these rules.] [Amended vide MHA Notification No. 13/1/76-States dated 28-2-1977]
