86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
THE PRESIDENT'S EMOLUMENTS AND PENSION (AMENDMENT) ACT, 2000
No. 14 OF 2000
[24th May, 2000.]
An Act further to amend the President's Emoluments and Pension Act, 1951.
BE it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called the President's Emoluments and Pension (Amendment) Act, 2000. .
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Insertion of new section 2A.
2. In the President's Emoluments and Pension Act, 1951 (hereinafter referred to as the principal Act), after section 2, the following section shall be inserted, namely:—
Family pension to spouse of President.
(a) while holding the office of President, or
(b) after ceasing to hold office as 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 President, for the remainder of her life.".
Insertion of new section 3A.
3. After section 3 of the principal Act, the following section shall be inserted, namely:—
Free accommodation to spouse of President.
"3A. Subject to any rules that may be made in this behalf, the spouse of a person who dies—
(a) while holding the office of President, or
(b) after ceasing to hold office as 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.".
86540
103860
630
114
59824