23. Facilities for medical treatment and other conditions of service.-

(1) Every Judge and the members of his family shall be entitled to such facilities for medical treatment and for accommodation in hospitals as may, from time to time, be prescribed.

(2) The conditions of service of a Judge for which no express provision has been made in this Act shall be such as may be determined by rules made under this Act.

(3) This section shall be deemed to have come into force on the 26th January, 1950 and any rule made under this section may be made so as to be retrospective to any date not earlier than the commencement of this section.

1. Ins. by Act 35 of 1976, s. 4 (w.e.f. 1-10-1974).

2. Subs. by Act 46 of 2005, s. 3, for "of ten thousand rupees" (w.e.f. 1-4-2004).

3. The words "plus thirty per cent. of the dearness pay" omitted by Act 23 of 2009, s. 5 (w.e.f. 1-1-2006).

4. Subs. by Act 38 of 1986, s. 5, for sub-sections 22B and 22C (w.e.f. 1-11-1986).

5. Subs. by Act 20 of 1996, s. 4, for "one hundred and fifty liters of petrol every month or the actual consumption of Petrol" (w.e.f. 11-1-1996).

6. Subs. by Act 23 of 2009, s. 6, for section 22C (w.e.f. 1-1-2006).

7. Subs. by Act 20 of 1988, s. 3, for section 22D (w.e.f. 1-11-1986).

8. Ins. by Act 2 of 1994, s. 2 (w.e.f. 1-4-1986).

9. Ins. by Act 4 of 1958, s. 7 (w.e.f. 1-11-1956).