1[23C. Special provisions in respect of Judges transferred from the High Court of Jammu and Kashmir.-

(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.

1. Ins. by Act 27 of 1964, s. 3 (retrospectively).

2. Ins. by Act 35 of 1976, s. 5 (w.e.f. 1-10-1974).

3. Ins. by Act 13 of 2016, s. 15 (w.e.f. 5-4-2016).

4. Ins. by s. 6, ibid. (w.e.f. 1-10-1974).

5. Subs. by s. 6, ibid., for sub-section (3) (w.e.f. 1-10-1974).

(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.]