PRESIDENT'S PENSION ACT, 1951

Preamble - THE PRESIDENT'S PENSION ACT, 1951

THE PRESIDENT'S PENSION ACT, 1951

[Act No. 30 of 1951]

[13th May, 1951]

PREAMBLE

An Act to provide for the payment of pensions to retiring Presidents

BE it enacted by Parliament as follows:--

Section 1 - Short title

This Act may be called the President's Pension Act, 1951.

Section 2 - Pension to retiring Presidents

There shall be paid to every person who ceases to hold office as President, either by the expiration of his term of office or by resignation of his office, a pension of fifteen thousand rupees per annum for the remainder of his life:

Provided that, where any such person is re-elected to that office, no pension shall be payable for the period during which he again holds office as President.

Section 3 - Pension to the last Governor-General

The provisions of section 2 shall apply to the person who held office as the last Governor-General of India as they shall apply to any person who ceases to hold office as President.

Section 4 - Pensions to be charged on the Consolidated Fund of India

Any pension payable under this Act shall be charged on the Consolidated Fund of India.