Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Vice-President's Pension, Housing and Other Facilities Rules, 1999 CONTENTS 1 . (1 ) These rules may be called the Vice- presidents Pension, Housing and Other Facilities Rules, 1999. 2. Definitions 3. . 4. . 4A. Allotment of residential accommodation to the surviving spouse of a person dying while holding the office ofVice-President or after demitting office. 5. Medical Attendance and Treatment 6. . 7. Travelling Expenses 8 . Application of Rules 5 to 7 to the spouse of a retired Vice- President etc 9. Interpretation and removal of difficulty Vice-President's Pension, Housing and Other Facilities Rules, 1999 G.S.R. 228(E). In exercise of the powers conferred by Sec. 5 of the Vice-President's Pension Act, 1997, (30 of 1997), the Central Government hereby makes the following rules namely: 1. (1) These rules may be called the Vice- presidents Pension, Housing and Other Facilities Rules, 1999. :- (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "retired Vice-President" means a person who ceased to hold office as the Vice- President of India either by the expiration of his term of office or by resignation of his office; (b) "secretarial staff" means any person or persons who may be employed by the retired Vice-President in connection with secretarial work; (c) "medical attendance and treatment" include medical consultation, hospitalisation, cost of medicines, clinical and pathological tests, other methods of examination and surgical operations, which the retired Vice-President may required; (d) "medical attendant" means any registered medical practitioner practising any system of medicine; (e) "regular medical attendant" means a medical attendant who may be nominated by the retired Vice-President for regular medical attendance and treatment; (f) "travelling expenses" means (i) in the case of Government medical officers such travelling and other allowances as may be admissible to them under the rules of their service; and (ii) in the case of persons other than Government Medical Officers, expenditure incurred on travel not exceeding the maximum amount admissible to a Group A Government servant. 3. . :- The Rajya Sabha Secretariat shall issue the pension payment order which shall include the amount of pension and other facilities to which the retired Vice-President and his spouse shall be entitled. 4. . :- (a) A retired Vice-President shall be entitled to Secretarial staff consisting of a Personal Assistant and a Peon and shall be actual charges incurred by him for the maintenance of such secretarial staff: Provided the charges payable to the secretarial staff shall not exceed the pay and allowances admissible to the corresponding posts in the Government of India. The Secretarial Staff shall be drawn from outside the Government of India/State including any public Sector Undertaking. (b) During each financial year, an amount not exceeding 1Rs. 12,000/- (Rupees twelve thousand only) shall be paid to every retired Vice-President towards the actual charges incurred by him on account of office expenses. (c) A retired Vice-President shall be entitled without payment of rent to the use of a furnished residence as mentioned in sub-rule 1(d) at the station of his choice, any where in India, without payment of water and electricity charges for the remainder of his life. 2(D )"A t places where Government owned accommodation is allotted to retired Vice- President, the residence shall be a Type-VII bungalow, and if the highest type of Government residence available at a particular place is smaller in size as compared to a Type-VII bungalow. the highest type of accommodation available at that place shall be allotted to a retired Vice President. At places where suitable Government residence is not available for allotment to a retired Vice-President, the size of residence to be taken on lease to be provided to a retired Vice-President shallhave a living area not exceeding 2000 square feet. The Ministry of Urban Development (Direcotrate, of Estates) will be responsible for providing the said accommodation (including hired accommodation)." (e) The value of the furniture and electrical appliances provided free of rent in a residence allotted to the retired Vice-President shall not exceed the monetary limit prescribed for supply of furniture and electrical appliances provided free of rent in a residence entitled to a Deputy Minister in the Union Council of Ministers. (f) A retired Vice-President shall be entitled to the use of a telephone at his residence as admissible to a Member of Parliament as provided under the Housing and Telephone Facilities (Members of Parliament) Rules, 1956: Provided that the member of the telephone calls including adjustment towards trunk calls shall be the same as is admissible to a Member of Parliament from two telephones pooled together and provided to him one at his residence/office in Delhi/New Delhi and the other at usual place of residence/constituency/State. 3 (G)"A retired Vice-President shall be entitled to travel anywhere i n India, in a calendar year to twelve single journeys, by the highest class, by air.rail or steamer, accompanied by spouse or a companion or a relative." (2) At the initial appointment of the secretarial staff, information, regarding the persons employed, their emoluments and the periods of their employment shall be furnished to the Central Government. All subsequent changes shall also be intimated as and when they occur. (3) the actual charges claimed by the retired Vice-President for the maintenance of secretarial staff and for the office expenses shall be drawn in the from of simple receipt as and when required. (4) At the end of each year, a certificate to the effect that the amount so far drawn has been expended for the purpose for which it had been drawn, shall be given by the retired Vice- President Form-I. 1. Substituted for "Rs. 6000/-( rupees six thousnad only)" by the Vice-President's Pension, Housing and Other Facilities (Amendment) Rules, 2000 2. Substituted for "(d) At places where Government owned accommodation allotted to a retired Vice-President, the size of the residence shall be comparable to a residence to which a Deputy Minister in the Union Council of Ministers is entitled to and if the highest type of Government residence available at a particular place is smaller in size than a residence allotted to a Deputy Minister in the Union Council of Ministers, the highest type of accommodation available at that place shall be allotted to a retired Vice-President. At places where suitable Government residence is not available for allotment to a retired Vice-President, the size of residence to be taken on lease to be provided to retired Vice- President shall have a living area not exceeding 2000 square feet." by the Vice-President's Pension, Housing and Other Facilities (Amendment) Rules, 2000 3. Substituted for "(g) A retired Vice-President shall be entitled in a 'calendar' year to twelve single journeys by air, in the executive class accompanied by his spouse anywhere in India." by the Vice- President's Pension, Housing and Other Facilities (Amendment) Rules, 2000 4A. Allotment of residential accommodation to the surviving spouse of a person dying while holding the office ofVice- President or after demitting office. :- 1 (1) In the event of a person dying while holding the office of Vice- President or after demitting the office, the surviving spouse of such Vice-president (hereafter, in this rule, referred to as the surviving spouse) shall, subject to sub-rule (4), be entitled, without payment of licence fee, to the use of unfurnished residence anywhere in India at the choice of such spouse for the remainder of the life of such spouse, provided the surviving spouse shall be liable to pay water and electricity charges. (2) At places where Government owned accommodation is allotted to the surviving spouse, the class of accommodation shall be Type VII and in case the highest type of Government owned accommodation available at a particular place is smaller in size, the highest type of accommodation available at that place shall be allotted. (3) At places where suitable Government accommodation is not available for allotment to th surviving spouse, the size of the accommodation to be taken on lease to be provided to the surviving spouse shall have a living area not exceeding 185.80 sq. meters. (4) Residential accommodation under this rule shall be allotted to the surviving spouse at a place indicated by such spouse, if he or she does not own any accommodation in that particular place. (5) The accommodation allotted to the serviving spouse shall be for the exclusive use of such spouse and the same shall not be transferred to any other person after the death of the surviving spouse. (6) The Directorate of Estate of the Central Government shall be responsible for arranging accommodation under this rule for the surviving spouse. 1. Rule 4 shall be inserted by Vice-president's Pension, Housing and Other Facilities (Amendment) Rules, 2002., Noti. No. F. No. 114/2000-Mand G, dt. 5.8.2002 Gaz. of India, Exty., Pt. II-Sec. 3(i), No. 362. dt. 5.8.2002, p. 2. 5. Medical Attendance and Treatment :- A retired Vice-President shall be entitled to medical attendance and treatment at his residence, or at the clinic, nursing home or institution of similar nature or consulting room of the medical attendant in India. 6. . :- All expenses incurred which is referred to in Rule 5 shall be borne by the Central Government on production of a certificate by the retired Vice-President in Form-II. 7. Travelling Expenses :- Any travelling expenses incurred by the retired Vice-President or the medical attendant or regular medical attendant or specialist or medical practitioner in connection with the medical attendance and treatment of the retired Vice-President shall be borne by the Central Government on production of a certificate by the retired Vice-President in Form-III appended to these rules. In the case of a Government medical officer who may perform journeys to attend on the retired Vice-President, the travelling expenses may be drawn by him through the usual Government channels. If the officers belong to a State Government, the latter may claim reimbursement of the cost from the Central Government. 8. Application of Rules 5 to 7 to the spouse of a retired Vice-President etc :- (1)The provisions of Rule 5 and Rule 7 shall, so far as may be, apply to the spouse of a retired Vice-President and to the surviving spouse of a person who dies while holding the office of the Vice- President or thereafter. (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. 9. Interpretation and removal of difficulty :- If any question arises relating to the interpretation of these rules or any difficulty arises in complying with the provisions of these rules, shall be referred to the Central Government whose decision thereon shall be final.