Section 2(2) in The Vice-President's Pension Act, 1997
(2)Subject to any rules that may be made in this behalf, every such person shall, for the remainder of his life, be entitled-(a)[ to the use without payment of rent of such furnished residence (including its maintenance), as the Central Government may determine from time to time;] [Substituted by Act 45 of 1999, section 2, for clause (a) (w.e.f. 30.12.1999).](b)to the use of similar telephone facilities at his residence, as a member of Parliament is entitled to under the provisions of the Salary, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954);(c)[ to secretarial staff consisting of a Private Secretary, an Additional Private Secretary, a Personal Assistant and two Peons and office expenses not exceeding [ninety thousand rupees] [Substituted by Act 29 of 2008, section 2, for clause (c) (w.e.f. 30.12.2008).] per annum;](d)to the same facilities for himself as respects medical attendance and treatment and on the same conditions as a retired president is entitled to under the provisions of the President's Emoluments and Pension Act, 1951 (30 of 1951);(e)to the same facilities for his spouse and minor children as respects medical attendance and treatment and on the same conditions as the spouse of a retired President is entitled to under the provisions of the President's Emoluments and Pensions Act, 1951 (30 of 1951); and(f)[ to travel anywhere in India, accompanied by spouse or a companion or a relative, by the highest class by air, rail or steamer;] [Substituted by Act 45 of 1999, section 2 for clause (f) (w.e.f. 30.12.1999).]
