Section 6(5) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971
(5)The person holding office immediately before the commencement of this Act as the Comptroller and Auditor-General shall be eligible to draw, at his option, pension at the rate at which it would be admissible to him if this Act had not come into force or at the rate specified in this section.
