16. Extraordinary pension.-

Extraordinary pensions and gratuities may be granted to a Judge under such circumstances and on such scales as may be prescribed.

1. Subs. by Act 8 of 2003, s. 2, for certain words (w.e.f. 01.01.1996).

2. The words "plus fifty per cent. of his dearness pay" omitted by Act 23 of 2009, s. 9 (w.e.f. 5-4-2016).

3. Subs. by Act 8 of 2003, s. 2, for "and thereafter at the rate of half of the family pension so admissible" (w.e.f. 1-1-1996).

4. The words "plus thirty per cent. of his dearness pay" omitted by Act 23 of 2009, s. 9 (w.e.f. 5-4-2016).

5. Subs. by Act 32 of 1989, s. 7, for clause (b) (w.e.f. 30-8-1989).

6. Subs. by Act 8 of 2003, s. 2, for "family pension shall be thirty per cent. of the pension eligible" (w.e.f. 1-1-1996).

7. The proviso ins. by s. 2, ibid. (w.e.f. 1-1-1996).

8. The words and figures "Part II or" omitted by Act 13 of 2016, s. 24 (w.e.f. 5-4-2016)