The High Court Judges (Salaries and Conditions of Service) Act, 1954

[Act No. 28 of 1954]

[20th May, 1954.]

Contents
Sections	particulars
Title	The High Court Judges (Salaries and Conditions of Service) Act, 1954
Chapter I	Preliminary
1.	Short title
2.	Definitions
Chapter II	Kinds of leave admissible to a judge
3.	Formation of State of Nagaland
4.	Leave account showing the amount of leave due
4A.	Leave encashment
5.	Aggregate amount of leave which may be granted
5A.	Commutation of leave on half allowances into leave on full allowances
6.	Grant of leave not due
7.	Special disability leave
8.	Extraordinary leave
9.	Leave allowances
10.	[Omitted.]
11.	Combining leave with vacation
12.	Consequences of overstaying leave or vacation
13.	Authority competent to grant leave, etc
Chapter III	Salaries and Pensions
13A.	Salaries of the Judges
14.	Pension payable to Judges
14A.	Benefit of added years of service
15.	Special provision of pension in respect of Judges who are members of service
16.	Power of President to add to the service for pension
17.	Extraordinary pensions
17A.	Family pensions and gratuities
17B.	Additional quantum of pension or family pension
18.	[Omitted.]
19.	Commutation of Pensions
20.	Provident Fund
20A.	Deposit Linked Insurance Scheme
21.	Authority competent to grant pension
Chapter IV	Miscellaneous
22.	Travelling allowances to a Judge
22A.	Facility of rent-free houses
22B.	Conveyance facilities
22C.	Sumptuary allowance
22D.	Exemption from liability to pay income-tax on certain perquisites received by a Judge
23.	Facilities for medical treatment and other conditions of service
23A.	Vacation of High Courts
23B.	[Omitted.]
23C.	Special provisions in respect of Judges transferred from the High Court of Jammu and Kashmir
23D.	Medical facilities for retired Judges
24.	Power to make rules
25.	[Omitted.]
The Schedules
Schedule I	Pensions of Judges
Schedule II	Injury Gratuities and Pensions
	Family Gratuties and Pensions