Section 6(6C) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971
(6C)Notwithstanding anything contained in the foregoing provisions of this section, a person who demits office whether in any manner specified in sub-section (8) or by resignation as the Comptroller and Auditor-General after the commencement of the Comptroller and Auditor-General's (Duties, Powers and Conditions of Service) Amendment Act,1987, shall, on such demission, be entitled to-(a)a pension which is equal to the pension payable to a Judge of the Supreme Court,-(i)if such person is a person referred to in sub-section (1) or sub-section (3), in accordance with the provisions of Part III of the Schedule to the Supreme Court Judges (Conditions of Service) Act, 1958 (hereafter in this Act referred to as the Supreme Court Judges Act), as amended from time to time and(ii)if such person is a person referred to in sub-section (4), in accordance with the provisions of Part I, of the Schedule to the Supreme Court Judges Act, as amended from time to time;(b)such pension (including commutation of pension), family pension and gratuity as are admissible to a Judge of Supreme Court under the Supreme Court Judges Act and the rules made thereunder, as amended from time to time.
