2. Definitions.-
In this Act, unless the context otherwise requires,-
(a) "acting Chief Justice" means a Judge appointed under article 126 of the Constitution to perform the duties of the Chief Justice of India;
(b) "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, undertake to discharge; and
(ii) vacations;
(c) "Chief Justice" means the Chief Justice of India, but does not include an acting Chief Justice;
(d) "High Court" means the High Court for a State;
(e) "Judge" means a Judge of the Supreme Court and includes the Chief Justice and an acting Chief Justice;
(f) "prescribed" means prescribed by rules made under this Act;
(g) "service as a Judge in India" means service rendered 3[in the Supreme Court] and in one or more of the High Courts, and "Judge in India" and "service for pension as a Judge in India" shall be construed accordingly;
(h) "service for pension" includes-
(i) actual service;
(ii) time spent by a Judge of a High Court in attending the sittings of the Supreme Court as an ad hoc Judge under article 127 of the Constitution, if he is subsequently appointed as a Judge:
4[(iii) the amount, actually taken, of each period of leave on full allowances at a rate equal to the monthly rate of the salary;]
(i) "vacation" means such period or periods during a year as may be fixed as vacation by or under the rules of the Supreme Court made with the prior approval of the President.
1. Subs. by Act 18 of 1998, s. 5, for "certain conditions of service" (w.e.f. 1-1-1996).
2. Subs. by s. 6, ibid., for "(Conditions of Service)" (w.e.f. 1-1-1996).
3. Subs. by Act 13 of 2016, s. 18, for certain words (w.e.f. 5-4-2016).
4. Subs. by Act 57 of 1980, s. 7, for sub-clause (iii) (w.e.f. 10-12-1980).
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