Vice-President's Pension (Amendment) Act, 20021
| [Act 23 of 2002] | [23rd May, 2002] |
2[Repealed by Act 2 of 2018, S. 2 and Sch. I]
An Act further to amend the Vice-President's Pension Act, 1997
Be it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-
1 Received the assent of the President on 23-5-2002 and published in the Gazette of India, Extra., Part II, Section 1, dated 24-5-2002, pp. 1-2, No. 26.
2 Repealed by Act 2 of 2018, S. 2 and Sch. I, dated 8-1-2018.
1. Short title and commencement.-(1) This Act may be called the Vice-President's Pension (Amendment) Act, 2002.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
2. Amendment of Section 2.-In Section 2 of the Vice-President's Pension Act, 1997 (30 of 1997) (hereinafter referred to as the principal Act), after sub-section (1), the following sub-section shall be inserted, namely:-
"(1-A) 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 paid a family pension at the rate of fifty per cent of pension as is admissible to a retiring Vice-President, for the remainder of her life.".
3. Insertion of new Section 3-A.-After Section 3 of the principal Act, the following section shall be inserted, namely:-
"3-A. Free accommodation to spouse of Vice-President.-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.".