Vice-President's Pension (Amendment) Act, 2008 [Repealed]
2[Repealed by Act 2 of 2018, S. 2 and Sch. I]
Be it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:
Prefatory Note Statement of Objects and Reasons. Under sub-section (1) of Section 2 of the Vice-President's Pension Act, 1997, former Vice-Presidents are entitled to a pension of rupees twenty thousand per mensem for remainder of his life. The salary of the Vice-President is being increased with effect from 1st January, 2006 in order to bring parity in the salaries of constitutional functionaries. Therefore, it is proposed to make a former Vice-President entitled to a pension at the rate of fifty per cent of the salary of the Vice-President per mensem with effect from 1st January, 2006.
2. The former Vice-Presidents are also entitled to one Personal Assistant and one Peon and rupees twelve thousand per annum as office expenses. In order to maintain parity with other dignitaries, it is proposed that the strength of the personal staff of a former Vice-President be increased by providing a Private Secretary, an Additional Private Secretary and an extra Peon. Further, keeping in view the inflation over the years, the office expenses are proposed to be increased from rupees twelve thousand per annum to rupees sixty thousand per annum.
3. The spouse of a deceased Vice-President is entitled to an unfurnished accommodation without maintenance. In order to maintain parity in extension of various facilities to the spouses of deceased Presidents, it is proposed to make the spouse of a deceased Vice-President also entitled to a furnished residence including its maintenance.
4. The Bill seeks to achieve the above objects.
Section 1. Short title and commencement
(1) This Act may be called the Vice-President's Pension (Amendment) Act, 2008.
(2) Clause (i) of Section 2 shall be deemed to have come into force on the 1st day of January, 2006 and the remaining provisions of this Act shall come into force at once.
Section 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),
(i) in sub-section (1), for the words of twenty thousand rupees , the words at the rate of fifty per cent of the salary of the Vice-President shall be substituted;
(ii) in sub-section (2), for clause (c), the following clause shall be substituted, namely:
(c) to secretarial staff consisting of a Private Secretary, an Additional Private Secretary, a Personal Assistant and two Peons and office expenses not exceeding sixty thousand rupees per annum. .
Section 3. Amendment of Section 3-A
In Section 3-A of the principal Act, for the words unfurnished residence , the words and brackets furnished residence (including its maintenance) shall be substituted.
Section 4. Insertion of new Section 6
After Section 5 of the principal Act, the following section shall be inserted, namely:
6. Power to remove difficulties. (1) If any difficulty arises in giving effect to the provisions of this Act as amended by the Vice-President's Pension (Amendment) Act, 2008, the Central Government may, by order, do anything not inconsistent with such provisions for the purpose of removing the difficulty:
Provided that no such order shall be made after the expiration of two years from the date on which this Act comes into force.
(2) Every order made under sub-section (1) shall be laid before each House of Parliament. .
1. Received the assent of the President on 30-12-2008 and published in the Gazette of India, Extraordinary, Part II, Section 1, dated 31-12-2008, pp. 1-2, No. 38.
2. Repealed by Act 2 of 2018, S. 2 and Sch. I, dated 8-1-2018.