20. Provident fund.-

Every Judge shall be entitled to subscribe to the General Provident Fund (Central Services):Provided that a Judge who 1*** has held any other pensionable civil post under the Union or a State shall continue to subscribe to the provident fund to which he was subscribing before his appointment as a Judge: Provided further that a Judge who was appointed before the commencement of this Act may continue to subscribe to the provident fund to which he was subscribing immediately before such commencement.

1. Clause (iii) omitted by Act 20 of 1988, s. 5. (w.e.f. 1-1-1986).

2. Subs. by Act 38 of 1986, s. 8, for "In this section" (w.e.f. 1-11-1986).

3. Ins. by Act 23 of 2009, s. 10 (w.e.f. 1-1-2006).