Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Vice President's Pension Act, 1997 30 of 1997 [May 28,1997] CONTENTS 1. Short title 2. Pension to retiring Vice-Presidents 3. Medical facilities to the family of deceased Vice-President 3A. Free accommodation to spouse of Vice-President. 4. Pension to be charged on the Consolidated Fund of India 5. Power to make rules Vice President's Pension Act, 1997 30 of 1997 [May 28,1997] An Act to provide for the payment of pension and other facilities to retiring Vice- Presidents Be it enacted by Parliament in the Forty- eighth Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Vice-President's Pension Act, 1997. 2. Pension to retiring Vice-Presidents :- (1) There shall be paid to every person who ceases to hold office as Vice-President, either by the expiration of his term of office or by resignation of his office, a pension of 1["twenty thousand rupees"]per month, for the remainder of his life : Provided that such person shall not be entitled to receive any pension during the period he holds the office of the Prime Minister, a Minister or any other office or becomes a Member of Parliament and is in receipt of salary and allowances which are defrayed out of the Consolidated Fund of India or the Consolidated Fund of a State. 2 "(1A) The spouse of a person who dies (a) while holding the office of Vice-President, or (b) after ceasing to hold office as Vice-president either by the expiration of his term of office or by resignation of his office, (2) Subject to any rules that may be made in this behalf, every such person shall, for the remainder of his life, be entitled- 3( 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; (b) to the use of similar telephone facilities at his residence, as a member of Parliament is entitled to under the provisions of Salary, Allowances and Pension of Members of Parliament Act, 1954 ; (c) to secretarial staff; and office expenses not exceeding 4["rupees twelve thousand"]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 Pension Act, 1951 (30 of 1951) ; and 5(f ) to travel anywhere in India, accompanied by spouse or a companion or a relative, by the highest class by air, rail or steamer; 6 (3) Where any such person is re-elected to the office of the Vice- President, he or his spouse shall not be eligible to any benefit under this section for the period during which such person again holds such office. (4) Where any person being a Vice-President gets elected to the office of the President of India, he or his spouse shall not be eligble to any benefit under this section. 1. Substituted for "six thousand two hundred and fifty rupees ", vide THE VICE-PRESIDENT'S PENSION (AMENDMENT) ACT, 1999 (45 Of 1999), Dt. December 30, 1999 Published in Received the assent of the President on the 30th December, 1999 and was published in the Gazette of India, (Extra.), Part II Sec. 1, No. 58, dated December 30, 1999 2. Section 2, sub-section (1A) shall be inserted by Vice-President's Pension (Amendment) Act, 2002 (23 of 2002), Published in the Gazette of India, Extra., Part II. Section 1, dated 24th May, 2002, pp. 1-2, No. 26. 3. Substituted for " (a) to the use of such furnished residence (including its maintenance), without payment of rent, as a Union Deputy Minister is entitled to during his tenure of office under the provisions of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952) ; ", vide THE VICE-PRESIDENT'S PENSION (AMENDMENT) ACT, 1999 (45 Of 1999), Dt. December 30, 1999 Published in Received the assent of the President on the 30th December, 1999 and was published in the Gazette of India, (Extra.), Part II Sec. 1, No. 58, dated December 30, 1999 4. Substituted for "rupees six thousand ", vide THE VICE- PRESIDENT'S PENSION (AMENDMENT) ACT, 1999 (45 Of 1999), Dt. December 30, 1999 Published in Received the assent of the President on the 30th December, 1999 and was published in the Gazette of India, (Extra.), Part II Sec. 1, No. 58, dated December 30, 1999 5. Substituted for " (f) to travel anywhere in India, accompanied by his spouse, by the executive class by air, and the highest class by rail. ", vide THE VICE-PRESIDENT'S PENSION (AMENDMENT) ACT, 1999 (45 Of 1999), Dt. December 30, 1999 Published in Received the assent of the President on the 30th December, 1999 and was published in the Gazette of India, (Extra.), Part II Sec. 1, No. 58, dated December 30, 1999 6. Inserted vide THE VICE-PRESIDENT'S PENSION (AMENDMENT) ACT, 1999 (45 Of 1999), Dt. December 30, 1999 Published in Received the assent of the President on the 30th December, 1999 and was published in the Gazette of India, (Extra.), Part II Sec. 1, No. 58, dated December 30, 1999 3. Medical facilities to the family of deceased Vice- President :- Subject to any rules that may be made in this behalf, the spouse of a person who dies while holding the office of Vice-President shall, for the remainder of life, be entitled to medical attendance and treatment, free of charge. 3A. Free accommodation to spouse of Vice-President. :- 1 Subject to any rules that may be made in this behalf, the spouse of a person who dies (a) while holding the office of Vice-president, or (b) after ceasing to hold office as Vice-president either by the expiration of his term of office or by resignation of his office, shall be entitled to the use of unfurnished residence without payment of licence fee, for the remainder of her life.". 1. Section 3A, shall be inserted by Vice-President's Pension (Amendment) Act, 2002 (23 of 2002), Published in the Gazette of India, Extra., Part II. Section 1, dated 24th May, 2002, pp. 1-2, No. 26. 4. Pension to be charged on the Consolidated Fund of India :- Any sum payable under this Act shall be charged on the Consolidated Fund of India. 5. Power to make rules :- (1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act. (2) Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.