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HIGH COURT JUDGES (SALARIES AND CONDITIONS OF SERVICE) ACT, 1954 (AMENDED UPTO 2021)

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Section 1 Short title

 

This Act may be called The High Court Judges 4[(Salaries and Conditions of Service)] Act, 1954.


Section 2 Definitions

  1. In this Act, unless the context otherwise requires,--

    1. "acting Chief Justice" means a Judge appointed under Article 223 of the Constitution to perform the duties of the Chief Justice;

    2. "acting Judge" means a person 5 [* * *] appointed to act as a Judge 6 [***] 7 [or under clause (2) of Article 224 of the Constitution];

    3. "actual service" includes--

(i) time spent by a Judge on duty as a Judge or in the performance of such other functions as he may, at the request of the President of India, undertake to discharge;

(ii) vacations, excluding any time during which the Judge is absent on leave;

(iii) joining time on transfer from a High Court to the Supreme Court or from one High Court to another or from the Supreme Court to a High Court;

(iv) time spent by a Judge on duty as a Judge of a former Indian High Court;

(v) time spent by a Judge to attend the sittings of the Supreme Court as an ad hoc Judge under Article 127 of the Constitution; and

(vi) vacation (excluding any time during which the Judge was absent on leave taken by a Judge as a Judge of a former Indian High Court;

(d) "additional Judge" means a person 8 [* * *] appointed as an additional Judge 9 [***] 10 [or under clause (1) of Article 224 of the Constitution];

11 [***]

(f) "High Court" means a High Court 12 [for a State] and includes a High Court which was exercising jurisdiction 13 [in a Part A State or] in the corresponding Province before the commencement of the Constitution;

(g) "Judge" means a Judge of a High Court and includes the Chief Justice, 14 [an acting Chief Justice, an additional Judge and an acting Judge of the High Court];

15 [(gg) "pension" means a pension of any kind whatsoever payable to or in respect of a Judge, and includes any gratuity or other sum or sums so payable by way of death or retirement benefits.]

(h) "service for pension" includes--

(i) actual service;

16 [(ii) the amount actually taken of each period of a leave on full allowances at a rate equal to the monthly rate of salary;]

(iii) joining time on return from leave out of India;

(iv) "prescribed" means prescribed by rules made under this Act.

  1. In the calculation of service for the purposes of this Act, 17 [service for any period or periods as acting Judge or additional Judge] shall be reckoned as service as a Judge but, save as otherwise expressly provided, previous service as an acting Chief Justice shall not be reckoned as service as Chief Justice.

18 [***]


Section 3 Kinds of leave admissible to a Judge

  1. Subject to the provisions of this Act leave granted to a Judge may be at his option either--

19 [(a) leave on full allowances (including commuted leave on half allowances into leave on full allowances on medical certificate;] or

(b) leave on half allowances; or

(c) leave partly on full allowances and partly on half allowances.

  1. For the purposes of this Chapter, any period of leave on full allowances shall be reckoned as double that period of leave on half allowances.

  2. 20For the purposes of this Chapter, casual leave may be admissible to a Judge in a calendar year, for such number of days and subject to such conditions as may be prescribed.]


Section 4 Leave account showing the amount of leave due

  1. A leave account shall be kept for each Judge showing therein the amount of leave due to him in terms of leave on half allowances.

  2. In the leave account of a Judge—

    1. there shall be credited to him--

(i) one-fourth of the time spent by him on actual service; 21 [***]

(ii) where the Judge, by reason of his having been detained for the performance of duties not connected with the High Court, cannot enjoy any vacation which he would otherwise have been entitled to enjoy had he not been so detained, as compensation for the vacation not enjoyed, a period equal to double the period by which the vacation enjoyed by him in any year falls short of one month; and

22 [(iii) where the Judge had, prior to his appointment as such, held any pension able post under the Union or a State, the period of leave earned by him in the said post, 23 [and]]

  1. There shall be debited to him all leave without allowances taken by him.


Section 4A Leave encashment

A Judge shall be entitled in his entire service, including the period of service rendered in a pension able post under the Union or State or on re-employment, if any, to claim the cash equivalent of leave salary on his retirement 24 [in respect of the period of leave at his credit, calculated on full allowances basis,] to the extent of the maximum period prescribed for encashment of such leave under the All India Service (Leave) Rules, 1955.]25


Section 5 Aggregate amount of leave which may be granted

  1. The aggregate amount of leave which may be granted to a Judge during the whole period of his service as such shall not exceed in terms of leave on half allowances three years together with the aggregate of the periods, if any, credited to his leave account under sub-section (2)(a)(ii) of section 4 as compensation for vacation not enjoyed.

  2. The aggregate amount of leave on full allowances which may be granted to a Judge during the whole period of his service as such shall not exceed one-twenty-fourth of the period sent by him on actual service together with one-half of the aggregate periods, if any, credited to his leave account under sub-section (2)(a)(ii) of section 4 as compensation for vacation not enjoyed.

  3. 26 [Subject to the provisions of sub-section (2) of section 5 A, the maximum period of leave which may be granted] at one time shall be, in the case of leave on full allowances, five months and in the case of leave with allowances of any kind, sixteen months.


Section 5A Commutation of leave on half allowances into leave on full allowances

  1. Notwithstanding anything contained in sub-section (2) of section 5, a Judge may be permitted to commute leave on half allowances into leave on full allowances on medical certificate up to a maximum of three months during the whole period of his service as a Judge.

  2. In computing the maximum period of leave on full allowances which may be granted at one time to a Judge under sub-section (3) of section 5, the amount of commuted leave permitted to him under this section shall not be taken into account.]27


Section 6 Grant of leave not due

Subject to the maximum limit specified in sub-section (1) of section 5, leave on half allowances may be granted to a Judge in excess of the amount at his credit--

  1. on medical certificate; or

  2. other wise than on medical certificate, for not more than six months 28 [or for two or more periods, not exceeding in the aggregate, six months] during the whole period of his service as a Judge:

Provided that no such leave shall be granted if the Judge is not expected to return to duty at the end of such leave and earn the leave granted.


Section 7 Special disability leave

The rules for the time being in force with respect to the grant of special disability leave in relation to an officer of the Central Civil Service, Class I, who has entered service on or after the 16th July, 1931 and who may be disabled by injury caused in, or in consequence of, the due performance of his official duties or in consequences of his official position, shall apply in relation to a Judge.


Section 8 Extraordinary leave

29 [Extraordinary leave may be granted to a Judge for a period not exceeding six months, or for two or more periods, not exceeding in the aggregate six months] during the whole period of his service as a Judge in excess of any leave permissible under the foregoing provisions of this Chapter, but no salary or allowances shall be payable during, or in respect of, such leave.


Section 9 Leave allowances

30 [The monthly rate of leave salary payable to a Judge shall be in accordance with the provisions of sub-section (1) of section 3.]


Section 10

31[* * *]


Section 11 Combining leave with vacation

A Judge may be permitted to combine vacation on full salary with leave, if--

  1. where the vacation consists of one continuous period, the leave is taken either at the commencement or at the end of the vacation but not at both;

  2. where the vacation is divided into two separate periods, the leave is taken for the interval, or part of the interval, between the two periods of that vacation, or for the interval, or part of the interval, between the second period of that vacation and the commencement of the next ensuing vacation:

Provided that no such permission to combine vacation with leave shall be granted if it becomes necessary to appoint an acting Chief Justice during the period of vacation or if the Judge is not expected to return to duty at the end of such leave.


Section 12 Consequences of overstaying leave or vacation

If a Judge overstays his leave or any vacation, whether combined with leave or not, he shall receive no salary for the period of his absence in excess of leave granted to him or beyond the end of the vacation, as the case may be:

Provided that if such absence is due to circumstances beyond his control, the period thereof may be treated as leave and may be debited to his leave account.


Section 13 Authority competent to grant leave etc

The authority competent to grant or refuse leave to a Judge or revoke or curtail leave granted to a Judge shall be the Governor of the State in which the principal seat of the High Court is situate, after consultation with the Chief Justice of that High Court.

CHAPTER III 32[SALARIES AND PENSIONS]


Section 13A Salaries of the Judges

  1. There shall be paid to the Chief Justice of a High Court, by way of salary, 33 [two lakh fifty thousand rupees per mensem].

  2. There shall be paid to a Judge of a High Court, by way of salary, 34[two lakh twenty-five thousand rupees per mensem].35


Section 14 Pension payable to Judges

Subject to the provisions of this Act, every Judge shall, on his retirement, be paid a pension in accordance with the scale and provisions in Part I of the First Schedule:

Provided that no such pension shall be payable to a Judge unless--

(a) he has completed not less than twelve years of service for pension; or

36 [(b) he has attained the age of sixty-two years; or]

(c) his retirement is medically certified to be necessitated by ill-health;

37 [Provided further that if a Judge at the time of his appointment is in receipt of a pension (other than a disability or wound pension) in respect of any previous service in the Union or a State, the pension payable under this Act shall be in lieu of, and not in addition to, that pension.]

38 [Explanation.--In this section "Judge" means a Judge who has not held any other pensionable post under the Union or a State and includes a Judge who having held any other pensionable post under the Union or a State has elected to receive the pension payable under Part I of the First Schedule.]


Section 14A Benefit of added years of service

Subject to the provisions of this Act, a period of ten years shall be added and shall be deemed to have been added from the 1st day of April, 2004 for the purposes of pension, to the service of a Judge who is appointed as such Judge under sub-clause (b) of clause (2) of Article 217 of the Constitution.".


Section 15 Special provision for pension in respect of Judges who are members of service

39 [(1) Every Judge--

  1. 40 [* * *]

  2. who 41 [* * *] has held any other 42 [pensionable post] under the Union or a State, shall, on his retirement, be paid a pension in accordance with the scale and provisions in Part III of the First Schedule:

Provided that every such Judge shall elect to receive the pension payable to him either under Part I of the First Schedule or, 43 [***] Part III of the First Schedule, and the pension payable to him shall be calculated accordingly.

44 [(2) Notwithstanding anything contained in sub-section (1), any Judge to whom that sub-section applies and who is in service on or after the 1st day of October, 1974, may, if he has elected under the proviso to that sub-section to receive the pension payable to him under 45 [* * *] Part III of the First Schedule before the date on which the High Court Judges (Conditions of Service) Amendment Act, 1976, receives the assent of the President, cancel such election and elect afresh to receive the pension payable to him under Part I of the First Schedule and any such Judge who dies before the date of such assent shall be deemed to have elected afresh to be governed by the provisions of the said Part I if the provisions of that Part are more favourable in his case.]


Section 16 Power of President to add to the service for pension

The President of India may for special reasons direct that any period not exceeding three months shall be added to the service for pension of a Judge:

Provided that the period so added shall be disregarded in calculating any additional pension under Part I or 46 [* * *] Part III of the First Schedule.


Section 17 Extraordinary pensions

The rules for the time being in force with respect to the grant of extraordinary pensions and gratuities in relation to an officer of the Central Civil Services, Class I, who has entered service on or after the 1st April, 1937, and who may suffer injury or die as a result of violence, shall apply in relation to a Judge, subject, however, to the modification that references in those rules to tables of injury, gratuities and pensions, and of family gratuities and pensions, shall be construed as references to the tables in the Second Schedule.


Section 17A Family pensions and gratuities

47 [(1) Where a Judge who, being in service on or after the commencement of the High Court and Supreme Court Judges (Conditions of Service) Amendment Act, 1986, dies, whether before or after retirement in circumstances to which section 17 does not apply, family pension calculated at the rate of 48 [49 [fifty percent of his Salary 50 [***]] on the date of his death shall be payable to the person or persons entitled thereto and the amount so payable shall be paid from the day following the date of death of the Judge for a period of seven years or for a period up to the date on which the Judge would have attained the age of sixty-five years, had he survived, whichever is earlier, 51 [and thereafter at the rate of thirty per cent. of his salary 52 [***]

53 [Provided that in no case the amount of family pension calculated under this sub-section shall exceed the pension payable to the Judge under this Act.]

Explanation.-- For the purposes of determining the person or persons entitled to family pension under this sub-section,--

(i) in relation to a Judge who elects or is eligible to receive pension under Part I of the First Schedule, the rules, notifications and orders for the time being in force with regard to the person or persons entitled to family pension in relation to an officer of the Central Civil Services, Group 'A', shall apply;

(ii) in relation to a Judge who elects to receive pension under 54 [* * *] Part III of the First Schedule, the ordinary rules of his service if he had not been appointed a Judge with respect to the person or persons entitled to family pension shall apply and his service as a Judge being treated as service therein.

(2) Where any Judge, who has elected to receive the pension payable to him under 55 [* * *] Part III of the First Schedule, retires, or dies in circumstances to which section 17 does not apply, gratuity if any, shall be payable to the person or persons entitled thereto under the ordinary rules or his service if he had not been appointed a Judge, his service as a Judge being treated as service therein for the purpose of calculating that gratuity.]

(3) The rules, notifications and orders for the time being in force with respect to the grant of death-cum-retirement gratuity benefit to or in relation to an officer of the Central Civil Services Class I (including the provisions relating to deductions from pension for the purpose) shall apply to or in relation to the grant or death-cum-retirement gratuity benefit to or in relation to a Judge who, being in service on or after the 1st day of October 1974, retires, or dies in circumstances to which section 17 does not apply, subject to the modifications that--

(i) the minimum qualifying service for the purpose of entitlement to the gratuity shall be two years and six months;

56[x x x]

(iii) the maximum amount of gratuity payable shall be 57 [fifty thousand rupees].

Explanation.--In 58 [sub-section(3)], the expression "Judge" has the same meaning as in section 14.]59


Section 17B Additional quantum of Pension or family pension

Every retired Judge or after his death, the family, as the case may be, shall be entitled to an additional quantum of pension or family pension in accordance with the following scale:--

Age of Pensioner or family Pensioner

Additional quantum of pension or family pension.

From eighty years to less than eighty-five years

Twenty per cent, of basic pension or family pension

From eighty-five years to less than ninety years

Thirty per cent, of basic pension or family pension

From ninety years to less than ninety-five years

Forty per cent, of basic pension or family pension

From ninety-five years to less than hundred years

Fifty per cent, of basic pension or family pension

From hundred years or more

Hundred per cent, of basic pension or family pension.".

"[Explanation.—For the removal of doubts, it is hereby clarified that any entitlement for additional quantum of pension or family pension shall be, and shall be deemed always to have been, from the first day of the month in which the pensioner or family pensioner completes the age specified in the first column of the scale."].60


Section 18

61 [* * *]


Section 19 Commutation of pensions

The Civil Pensions (Commutation) Rules for the time being in force shall, with necessary modifications, apply to Judges.


Section 20 Provident Fund

Every Judge shall be entitled to subscribe to the General Provident Fund (Central Services):

Provided that a Judge who 62 [* * *] has held any other pensionable civil post under the Union or a State shall continue to subscribe to the Provident Fund to which he was subscribing before his appointment as a Judge :

63 [* * *]


Section 20A Deposit Linked Insurance Scheme

The Deposit Linked Insurance Scheme for the time being in force under the General Provident Fund (Central Services) Rules, 1960, shall apply to every Judge whether he subscribed to the General Provident Fund (Central Services) or any other Provident Fund referred to in section 20.]64


Section 21 Authority competent to grant pension

Save as may be otherwise expressly provided in the relevant rules relating to the grant of extraordinary pensions and gratuities, the authority competent to grant pension to a Judge under the provisions of this Act shall be the President of India.


Section 22 Travelling allowances to a Judge

Every Judge shall receive such reasonable allowances to reimburse him for expenses incurred in travelling on duty within the territory of India and shall be afforded such reasonable facilities in connection with travelling as may, from time to time, be prescribed.


Section 22A Facility of rent free houses

(1) Every Judge shall be entitled without payment of rent to the use of an official residence in accordance with such rules as may, from time to time, be made in this behalf.

65 [(2) Where a Judge does not avail himself of the use of an official residence, he may be paid every month an allowance equivalent to an amount of twenty-four per centum of the salary which shall be increased at the rate of--

(a) twenty-seven per centum, when Dearness Allowance crosses twenty-five per centum; and

(b) thirty per centum, when Dearness Allowance crosses fifty per centum.]]66


Section 22B Conveyance facilities

Every Judge shall be entitled to a staff car and 67 [two hundred liters of fuel every month or the actual consumption of fuel] per month, whichever is less.]68


Section 22C Sumptuary allowance

69 [The Chief Justice and each of the other Judges of every High Court shall be entitled to a sumptuary allowance of 70 [thirty-four thousand] rupees per month and 71 [twenty-seven thousand] rupees per month respectively.]


Section 22D Exemption from liability to pay income-tax on certain perquisites received by a Judge

Notwithstanding anything contained in the Income-tax Act, 1961,--

(a) the value of rent-free official residence provided to a Judge under sub-section (1) of section 22A or the allowance paid to him under sub-section (2) of that section;

(b) the value of the conveyance facilities provided to a Judge under section 22B;

(c) the sumptuary allowance provided to a Judge under section 22C,

72 [(d)the value of leave concession provided to a Judge and members of his family shall not be included in the computation of his income chargeable under the head "Salaries" under section 15 of the Income-tax Act, 1961].]73


Section 23A Vacation of High Courts

  1. Every High Court shall have a vacation or vacations for such period or periods as may, from time to time, be fixed by the President, by order notified in this behalf in the Official Gazette, and every such order shall have effect, notwithstanding anything contained in any other law, rule or order regulating the vacation of the High Court.

  2. Every order made under sub-section (1) shall be laid before each House of Parliament.]74


Section 23B

75 [* * *]


Section 23C Omitted

76 [***] 


Section 23D Medical facilities for retired Judges

  1. Every retired Judge shall, with effect from the date on which the High Court Judges (Conditions of Service) Amendment Act, 1976 receives the assent of the President, be entitled, for himself and his family, to the same facilities as respects medical treatment and on the same conditions as a retired officer of the Central Civil Services, Class I, and his family, are entitled under any rules and orders of the Central Government for the time being in force.

  2. Notwithstanding anything contained in sub-section (1) but subject to such conditions and restrictions as the Central Government may impose, a retired Judge of the High Court for a State may avail, for himself and his family, any facilities for medical treatment which the Government of that State may extend to him.]77


Section 24 Power to make rules

  1. The Central Government may, by notification in the Official Gazette, make rules78 to carry out the purposes of this Act.

  2. In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :--

    1. leave of absence of a Judge;

79 [(aa) the number of casual leaves and the conditions subject to which it may be allowed under sub-section (3) of section 3]

  1. pension payable to a Judge;

  2. travelling allowances to a Judge;

80 [(ca) use of official residence by a Judge under sub-section (1) of section 22A;]

  1. facilities for medical treatment and other conditions of service of a Judge;

  2. any other manner which has to be, or may be, prescribed.

81 [(3) Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]


Section 25

82 [* * *] 

THE FIRST SCHEDULE

(See Sections 14 and 15)

PENSIONS OF JUDGES

PART I

83[1. The provisions of this Part apply to a Judge who has not held any other pensionable post under the Union or a State or a Judge who having held any other pensionable post under the Union or a State has elected to receive the pension payable under this Part.]

84[2. Subject to the other provisions of this Part, the pension payable to a Judge to whom this Part applies 85[* * *] for pension shall be,--

  1. for service as Chief Justice in any High Court, 86 [Rs. 1,21,575] per annum for each completed year of service;

  2. for service as any other Judge in any High Court, 87 [Rs. 96,524] per annum for each completed year of service :

Provided that the pension under this paragraph shall in no case exceed 88 [Rs. 15,00,000] per annum in the case of a Chief Justice and 40[Rs. 13,50,000] per annum in the case of any other Judge.]

89[3, 4, 5. -- x x x x x x x x x x x]

90 [6. A Judge who has rendered service for pension both as Chief Justice and other Judge in any High Court may claim that any period of service of less than a completed year rendered by him as Chief Justice, or any portion of any such period, shall be treated for the purposes of paragraph 2 as service rendered by him as other Judge.]

7. For the purposes of this Part, service as an acting Chief Justice of a High Court or as an ad hoc Judge of the Supreme Court, shall be treated as though it were service rendered as Chief Justice of a High Court.

91 [* * *]

92[10. 11. --XXXXXXXXXX]

[* * *]

PART III

  1. The provisions of this Part apply to a Judge who has held any 93 [pensionable post] under the Union or a State (sic) (but is not a member of the Indian Civil Service) and who has not elected to receive the pension payable under Part I.

  2. The pension payable to such a Judge shall be—

  1. the pension to which he is entitled under the ordinary rules of his service if he had not been appointed a Judge, his service as a Judge being treated as service therein for the purpose of calculating that pension; and

  2. a special additional pension of 94 [Rs. 45,016] per annum in respect of each completed year of service for pension 95 [***].

96 [Provided that the pension under clause (a) and the additional pension under clause (b) together shall in no case exceed 97 [Rs. 15,00,000] per annum in the case of a Chief Justice and 98 [Rs. 13,50,000] per annum in the case of any other Judge.]

99[x x x x x x x x x x]

THE SECOND SCHEDULE

[See Section 17]

INJURY GRATUITIES AND PENSIONS

Officer

Gratuity

Annual Pension

 

 

Higher Scale

Lower Scale

 

Rs.

Rs.

Rs.

1. Chief Justice

20,000

5,400

4,700

2. Any other Judge

13,500

4,700

4,000

Schedule 1 Part 3 Para 2

  1. Calculation of pension payable to a Judge who has held a post of Judge which was pension able would be determined adopting the last pay drawn as a High Court Judge and not the notional last drawn pay in the service as Judge. (1991) 3 Andhra LT 413 (415).

  2. The inner ceiling on Special Additional Pen­sion in respect of Service Judges by Para 2(h) of Part III of the 1st Schedule to the High Court Judges (Conditions of Service) Act 1954 is not valid in view of the ceiling contained in the proviso to that paragraph introduced by Act 38 of 86. (1991) 3 Andh. LT 413 (416).

  3. A High Court Judge who has held a pension able post prior to his elevation as High Court Judge is entitled to the pension calculated under provisions of Sch.I Part III Para 2 (a) and 2 (b) subject to the limitation provided in the Schedule. ILR (1992) 2 Ker 633 (637).

  4. High Court Judge--Revised pension--Fixation--Minimum service period of 30 years necessary for full pension--Petitioner Judge put in 23 years of total service including 8 years as High Court Judge--Entitled to pension under Para 2 (a) and (b). 1992 Lab IC 2611 (2613) (Ker).

  5. High Court Judges--Additional pension--Ceiling of Rs. 800/---Not sustainable under Art. 14 of Constitution. AIR 1991 SC 928 (930): 1991 AIR SCW 414: (1991) 16 ATC 544.

  6. Rules framed by Rajasthan High Court--Letter from Ministry of Law Justice and Company Affairs D/- 19-9-1984--Pension of High Court Judges--Calculation. The Supreme Court suggested to lift up the ceiling on pension of Judges as provided under para 2 (b) of the Act and under the Rajasthan High Court Rules at the earliest. AIR 1985 SC 619: 1985 Lab IC 813 (814, 815): (1985) 2 Lab LN 63.

FAMILY GRATUITIES AND PENSIONS

A. Widow

Officer

Gratuity

Annual Pension

 

Rs.

Rs.

1. Chief Justice

15,000

5,000

2. Any other Judge

13,500

4,000

B. Children

Officer

 

Annual Pension

 

If motherless

If not motherless

 

Rs.

Rs.

1. Chief Justice

550

320

2. Any other Judge

550

320

  1. Inserted By The The High Court And Supreme Court Judges (Conditions Of Service) Amendment Act, 1998 (18 Of 1998) w.r.e.f 01.01.1996↩

  2. Substituted for "certain conditions of service" By The The High Court And Supreme Court Judges (Conditions Of Service) Amendment Act, 1998 (18 Of 1998) w.r.e.f 01.01.1996.↩

  3. The words "in Part A States" were omitted by 3 A. L. O., 1956.↩

  4. Substituted for "(Conditions of Service)" By The The High Court And Supreme Court Judges (Conditions Of Service) Amendment Act, 1998 (18 of 1998), w.r.e.f 01.01.1996.↩

  5. Words "who was", omitted by 3 A.L.O., 1956.↩

  6. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "under sub­section (2) of Section 222 of the Government of India Act, 1935"↩

  7. Added by 3 A.L.O., 1956.↩

  8. Words "who was", were omitted by 3 A. L. O., 1956.↩

  9. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "under sub-section (3) of Section 222 of the Government of India Act, 1935"↩

  10. Added by 3 A.L.O., 1956.↩

  11. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "(e) "former Indian High Court means the High Court at Rangoon, the High Court at Lahore, the Chief Court of Sind or the Judicial Commissioner's Court of North-West Frontier Province;"↩

  12. Substituted for "in any Part A State" by 3 A. L.O., 1956.↩

  13. Inserted by 3 A. L. O., 1956.↩

  14. Substituted for "and acting Chief Justice of a High Court" by the High Court Judges (Conditions of Service) Amendment Act, 1958 (46 of 1958), Section 2 (with retrospective effect from 1-11-1956).↩

  15. Inserted, and deemed always to have been inserted by Act 50 of 1961, Section 2.↩

  16. Inserted by High Court and Supreme Court Judges (Conditions of Service) Amendment Act, 1980 (57 of 1980), Section 2 (10-12-1980).↩

  17. Substituted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, for the following:-

    "previous service for any period or period as acting Judge or additional Judge or as a Judge of a former Indian High Court"↩

  18. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    Any period of leave taken by a Judge before the commencement of this Act under the rules then applicable to him as an acting Judge, additional Judge or a Judge shall, for the purposes of this Act, be treated as if it were leave taken by him under this Act.

    Any period of leave taken by a Judge while serving as a Judge of a former Indian High Court before his appointment to a High Court shall, for the purposes of this Act, be treated as if it "were leave taken by him under this Act."↩

  19. Substituted for clause (a) by Act 78 of 1971, Section 3 (15-1-1972).↩

  20. Inserted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016.↩

  21. Word "and "occurring at the end of sub-clause (i) omitted and sub-clause (iii) inserted by the High Court and Supreme Court Judges (Conditions of Service) Amendment Act (38 of 1986), Section 2 (1-11-1986).↩

  22. Word "and "occurring at the end of sub-clause (i) omitted and sub-clause (iii) inserted by the High Court and Supreme Court Judges (Conditions of Service) Amendment Act (38 of 1986), Section 2 (1-11-1986).↩

  23. Substituted for "so, however, that such period shall not exceed [two hundred and forty days] in terms of leave on full allowances;" by The High Court and Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 1998 (7 of 1999) w.e.f. 08.01.1999↩

  24. Substituted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, for the following:-

    "in respect of the period of earned leave at his credit"↩

  25. Inserted by the High Court and Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 1998 (7 of 1999) w.e.f.08.01.1999.↩

  26. Substituted for the words "The maximum period of leave which may be granted" by Act 78 of 1971, Section 4 (15-1-1972).↩

  27. Inserted by Act 78 of 1971, Section 5 (15-1-1972).↩

  28. Substituted for the words "and not more than once" by the High Court Judges (Conditions of Service) Amendment Act, 1958 (46 of 1958), Section 3 (w.r.e.f. 1-11-1956).↩

  29. Substituted for the words "extraordinary leave, not exceeding six months in duration may be granted to a Judge not more than once" by the High Court Judges (Conditions of Service) Amendment Act, 1958 (46 of 1958); Section 4 (w.r.e.f. 1-11-1956).↩

  30. Substituted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, for the following:-

    "(1) The monthly rate of leave allowances payable to a Judge while on leave on full allowances shall be  [for the first forty-five days of such leave] a rate equal to the monthly rate of his salary,  [and thereafter, in the case of the Chief Justice, fifty-five per cent of the monthly rate of his salary and in the case of each of the other Judges, sixty per cent of the monthly rate of his salary]

    [Provided that where leave on full allowances is granted to a Judge on medical certificate, the monthly rate of leave allowances shall, for the first one hundred and twenty days of such leave, be a rate equal to the monthly rate of his salary.]

    (2) The monthly rate of leave allowances payable to a Judge while on leave on half allowances shall be one thousand one hundred and ten rupees."↩

  31. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "Allowances for joining time

    There shall be payable to a Judge in respect of joining time on his return from leave out of India an allowance at the rate of one thousand one hundred and ten rupees a month in lieu of salary."↩

  32. Substituted for "pensions" by The The High Court And Supreme Court Judges (Conditions Of Service) Amendment Act, 1998 (18 of 1998) w.r.e.f 01.01.1996.↩

  33. Substituted by the High Court And Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2018 w.e.f. 01.01.2016 for the following :-

    " [Ninety thousand rupees per mensem.]↩

  34. Substituted by the High Court And Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2018  w.e.f. 01.01.2016 for the following :-

    " [eighty thousand rupees per mensem.]"↩

  35. Inserted by The The High Court And Supreme Court Judges (Conditions Of Service) Amendment Act, 1998 (18 of 1998) w.r.e.f 01.01.1996.↩

  36. Substituted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, for the following:-

    "(b) he has attained the age of  [sixty-two years;] or"↩

  37. Inserted by the High Court Judges (Conditions of Service) Amendment Act, 1958 (46 of 1958), Section 5 (w.r.e.f. 1-11-1956).↩

  38. Substituted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, for the following:-

    "Explanation.--In this section, 'Judge' means a Judge who is not a member of the Indian Civil Service or has not held any other 3[pension able post] under the Union or a State and includes a Judge who being a member of the Indian Civil Service or having held any other [pension able post] under the Union or a State has elected to receive the pension payable under Part I of the First Schedule."↩

  39. Section 15, renumbered as sub-section (1) thereof and after so renumbered sub-section new sub-section (2) inserted by Act 35 of 1976, Section 2 (w.r.e.f. 1-10-1974).↩

  40. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "(a) who is a member of the Indian Civil Service shall, on his retirement, be paid a pension in accordance with the scale and provisions in Part II of the First Schedule;"↩

  41. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "is not a member of the Indian Civil Service but"↩

  42. Substituted and deemed always to have been substituted, for the words 'pension able civil service' by Act 57 of 1980, Section 4.↩

  43. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "as the case may be, Part II or"↩

  44. Section 15, renumbered as sub-section (1) thereof and after so renumbered sub-section new sub-section (2) inserted by Act 35 of 1976, Section 2 (w.r.e.f. 1-10-1974).↩

  45. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "Part II or, as the case may be,"↩

  46. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "Part II or"↩

  47. Substituted by the High Court and Supreme Court Judges (Conditions of Service) Amendment Act (38 of 1986), S. 3 (1-11-1986).↩

  48. Substituted for "fifty per cent of the pension admissible to him" by High Court Judges (Salaries And Conditions Of Service) Amendment Act, 2002 (7 of 2003) w.e.f. 01.01.1996.↩

  49. Substituted as "fifty percent" by The High Court and Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 1998 (7 of 1999) w.r.e.f. 01.01.1996. Again Amended vide High Court and Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2005 w.e.f 01.01.2004.↩

  50. Omitted by the High Court and Supreme Court Judges (Salaries and conditions of service) Amendment Act, 2009 Previous text was

    "plus fifty percent of his dearness pay"↩

  51. Substituted for "and thereafter at the rate of half of the family pension so admissible" by High Court Judges (Salaries And Conditions Of Service) Amendment Act, 2002 (7 of 2003) w.e.f. 01.01.1996. Again Amended vide High Court and Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2005 w.e.f 01.01.2004.↩

  52. Omitted by the High Court and Supreme Court Judges (Salaries and conditions of service) Amendment Act, 2009 Previous text was

    "plus thirty percent of his dearness pay subject to a minimum of 6[one thousand nine hundred and thirteen rupees] per month."↩

  53. Inserted by High Court Judges (Salaries And Conditions Of Service) Amendment Act, 2002 (7 of 2003) w.e.f. 01.01.1996↩

  54. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "Part II or"↩

  55. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "Part II or"↩

  56. Word "and" occurring at end of cl. (ii) and cl. (ii) omitted by the High Court and Supreme Court Judges (Conditions of Service) Amendment Act (20 of 1988), Section 2 (w.r.e.f. 1-1-1986).↩

  57. Substituted for the words "thirty thousand rupees" in cl. (iii) and words "sub-sections (2) and (3)" in Explanation by the High Court and Supreme Court Judges (Conditions of Service) Amendment Act (38 of 1986), S. 3 (1-11-1986).↩

  58. Substituted for the words "thirty thousand rupees" in cl. (iii) and words "sub-sections (2) and (3)" in Explanation by the High Court and Supreme Court Judges (Conditions of Service) Amendment Act (38 of 1986), S. 3 (1-11-1986).↩

  59. Inserted and deemed always to have been so inserted by Act 50 of 1961, S. 3.↩

  60. Inserted by HIGH COURT AND SUPREME COURT JUDGES (SALARIES AND CONDITIONS OF SERVICE) AMENDMENT Act, 2021.↩

  61. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "Conversion of sterling pension into rupees

    Pensions expressed in sterling only shall, if paid in India, be converted into rupees at such rate of exchange as the Central Government may, from time to time, specify in this behalf:

    [* * * * * *]"↩

  62. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "is a member of the Indian Civil Service or"↩

  63. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    "Provided further that a Judge who was appointed before the commencement of this Act may continue to subscribe to the Provident Fund to which he was subscribing immediately before such commencement."↩

  64. Inserted and deemed to have been inserted w.e.f. 5-9-1977 by High Court and Supreme Court Judges (Conditions of Service) Amendment Act (38 of 1986), Section 4.↩

  65. Substituted by the High Court And Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2018 w.e.f. 01.07.2017 for the following :-

    "(2) Where a Judge does not avail himself of the use of an official residence, he may be paid every month an allowance of [equivalent to an amount of thirty per cent of the salary [***].↩

  66. Section22A inserted by Act 35 of 1976, S. 4 (w.r.e.f. 1-10-74).↩

  67. Substituted for "one hundred and fifty liters of petrol every month or the actual consumption of petrol" by The Supreme Court and High Court Judges (Conditions of Service) Amendment Act, 1996. w.r.e.f 11.01.1996.↩

  68. Sections 22B and 22C substituted by the High Court and Supreme Court Judges (Conditions of Services) Amendment Act (38 of 1986), Section 5 (1-11-1986).↩

  69. Substituted by the High Court and Supreme Court Judges (Salaries and conditions of service) Amendment Act, 2009 Previous text was

    "The Chief Justice and each of the other Judges of every High Court shall be entitled to a sumptuary allowance of  [seven thousand five hundred ]rupees per month and  [six thousand] rupees per month, respectively.]"↩

  70. Substituted by the High Court And Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2018 w.e.f. 22.09.2017 for the following :-

    "fifteen thousand"↩

  71. Substituted by the High Court And Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2018 w.e.f. 22.09.2017 for the following :-

    "twelve thousand"↩

  72. Inserted by High Court and Supreme Court Judges (Conditions of Service) Amendment Act (2 of 1994), Section 2 (w.r.e.f. 1-4-1986).↩

  73. Substituted by High Court and Supreme Court Judges (Conditions of Service) Amendment Act (20 of 1988), Section 3 (w.r.e.f. 1-11-1986).↩

  74. Inserted by the High Court Judges (Conditions of Service) Amendment Act, 1958 (46 of 1958), Section 7 (w.r.e.f. 1-11-1956).↩

  75. Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, the previous text was:-

    " [23B. Special provisions in respect of continuing Judges

    In the calculation of the service for pension of a continuing Judge for the purposes of this Act, is previous service for pension as a Chief Justice or as a Judge of a former High Court in a Part B State, under the provisions of the High Court Judges (Part B States) Order, 1953, or any other order or rule then applicable to him, shall be reckoned as service for pension as a Chief Justice or, as the case may be, as a Judge under this Act.

    In the calculation of the amount of leave at the credit of a continuing Judge for the purposes of this Act, the amount of leave due to him immediately before the 1st day of November, 1956, under the provisions of the High Court Judges (Part B States) Order, 1953, or any other order or rule then applicable to him, shall be added to the amount of leave at his credit under this Act.

    In this section, "continuing Judge" means a Judge of a former High Court in a Part B State who on the 1st day of November, 1956, or on any date subsequent thereto has become or been appointed as a Judge of a High Court for a State.]"↩

  76. Omitted by Jammu and Kashmir Reorganisation (Adaptation of Central Laws) Order, 2020, vide Order No. SO1123(E), dated 18.03.2020, the previous text was:-

    " [(1) In the calculation of service for pension of a Judge of the High Court of Jammu and Kashmir transferred to any other High Court, his service for pension as a Judge of the High Court of Jammu and Kashmir shall also be reckoned as service for pension under this Act.

    (2) In the calculation of the amount of leave at the credit of a Judge of the High Court of Jammu and Kashmir transferred to any other high Court, the amount of leave due to him as a Judge of the High Court of Jammu and Kashmir shall be added to the amount of leave at his credit under this Act.]"↩

  77. Inserted by Act 35 of 1976, Section 5 (w.r.e.f. 1-10-1974).↩

  78. For the High Court Judges (Part A States) Rules, 1956, --See Gaz. of India, Pt. II--S. 3, p. 106.↩

  79. Inserted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016.↩

  80. Inserted by Act 35 of 1976 Section 6(a) (w.r.e.f. 1-10-1974).↩

  81. Substituted by Act 35 of 1976 Section 6(a) Section 6(b) (w.r.e.f. 1-10-1974).↩

  82. Section 25 was renumbered as sub-section (1) thereof and sub-section (2) was added thereafter by the High Court Judges (Conditions of Service) Amendment Act, 1958 (46 of 1958), Section 4 (w.r.e.f. 1-11-1956).↩

  83. Substituted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, for the following:-

    "1. The provisions of this Part apply to a Judge who is not a member of the Indian Civil Service or has not held any other  [pension able post] under the Union or a State and also apply to a Judge who, being a member of the Indian Civil Service or having held any other  [pensionable post] under the Union or a State, has elected to receive the pension payable under this Part."↩

  84. Paras. 2 and 6 substituted by H. C. and S.C. Judges (Conditions of Service) Amendment Act (20 of 1988), S. 4 (w.r.e.f. 1-11-1986).↩

  85. Substituted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, for the following:-

    "and who has completed not less than seven years of service"↩

  86. Substituted by the High Court And Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2018 w.e.f. 01.01.2016 for the following :-

    " [Rs.43,890]↩

  87. Substituted by the High Court And Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2018 w.e.f. 01.01.2016 for the following :-

    " [Rs.34,350]"↩

  88. Substituted by the High Court And Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2018 w.e.f. 01.01.2016 for the following :-

    " [Rs. 5,40,000]"↩

  89. Paras. 3, 4, 5 omitted by H. C. and S.C. Judges (Conditions of Service) Amendment Act (20 of 1988), S. 4 (w.r.e.f. 1-11-1986).↩

  90. Paras. 2 and 6 substituted by H. C. and S.C. Judges (Conditions of Service) Amendment Act (20 of 1988), S. 4 (w.r.e.f. 1-11-1986).↩

  91. Substituted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016, for the following:-

    "PART II

    1. The provisions of this Part apply to a Judge who is a member of the Indian Civil Service and who has not elected to receive the pension payable under Part I.

    2. The pension payable to such a Judge shall be­ --

    (a) the pension to which he is entitled under the ordinary rules of the Indian Civil Service if he had not been appointed a Judge, his service as a Judge being treated as service therein for the purpose of calculating that pension; and

    (b) the additional pension, if any, to which he is entitled under paragraph 3.

    [Provided that the pension under clause (a) and the additional pension under clause (b) together shall in no case exceed  [Rs.5,40,000] per annum in the case of a Chief Justice and  [Rs.4,80,000] per annum in the case of any other Judge.]

    3.  [If such a Judge has completed not less than seven years of service for pension in a High Court, he shall be entitled to an additional pension in accordance with the following scale:--

      Per annum.
      Rs.
    For seven completed years of service for pension [34,696]
    For eight completed years of service for pension [41,642]
    For nine completed years of service for pension [48,559]
    For ten completed years of service for pension [55,508]
    For eleven completed years of service for pension [62,462]
    For twelve or more completed years of service for pension [69,402]

    [4. x x x x x x x x x]"↩

  92. Paras 10 and 11 omitted by H. C. and S.C. Judges (Conditions of Service) Amendment Act (20 of 1988), S. 4 (w.r.e.f. 1-11-1986).↩

  93. Substituted and deemed always to have been substituted for words 'civil pension able post' by Act 57 of 1980, S. 6.↩

  94. Substituted by the High Court And Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2018 w.e.f. 01.01.2016 for the following :-

    " [ Rs. 16,020]"↩

  95. Words "but in no case such additional pension together with the additional or special pension, If any, to which he is entitled under the ordinary rules of his service, shall exceed Rs.  [8,000] per annum" omitted by The Supreme Court and High Court Judges (Conditions of Service) Amendment Act, 1998. (7 of 1999) w.r.e.f 01.01.1996↩

  96. Inserted by H. C. and S. C. Judges (Conditions of Service) Amendment Act (20 of 1988), S. 4 (w.r.e.f. 1-11-1986).↩

  97. Substituted by the High Court And Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2018 w.e.f. 01.01.2016 for the following :-

    " [Rs.5,40,000]"↩

  98. Substituted by the High Court And Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2018 w.e.f. 01.01.2016 for the following :-

    " [Rs. 4,80,000]"↩

  99. Paragraphs 3, 4 omitted by H. C. and S.C. Judges (Conditions of Service) Amendment Act (20 of 1988), S. 4 (w.r.e.f. 1-11-1986).↩