 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
3. Medical facilities to the family of deceased Vice-President.- Subject to any rules that may be made in this behalf, the spouse of a person who dies while holding the office of Vice-President shall, for the remainder of life, be entitled to medical attendance and treatment, free of charge. 3[3A. 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 or his term of office or by resignation of his office, shall be entitled to the use of 4[furnished residence (including its maintenance)] without payment of licence fee, for the remainder of her life.]    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back