24. Power to make rules.-

(1) The Central Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

(a) leave of absence of a Judge, including special disability leave;

12[(aa) the number of casual leaves and the conditions subject to which it may be allowed under sub-section (3) of section 3;]

(b) pension payable to a Judge, including extraordinary pensions and gratuities;

(c) travelling allowances to a Judge;

(d) use of official residence by a Judge;

(e) facilities for medical treatment and other conditions of service of Judge;

(f) any other matter which has to be, or may be, prescribed.

1[(3) Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]

1. Ins. by Act 36 of 1976, s. 4 (w.e.f. 1-10-1974).

2. Subs. by Act 38 of 1986, s. 10, for section 23A (w.e.f. 1-11-1986).

3. Subs. by Act 20 of 1996, s. 2, for certain words (w.e.f. 11-1-1996).

4. Subs. by Act 23 of 2009, s. 12, for "ten thousand" (w.e.f.16-3-2009).

5. Subs. by Act 10 of 2018, s. 8, for "twenty thousand" (w.e.f. 22-9-2017).

6. Subs. by Act 23 of 2009, s. 12, for "seven thousand five hundred" (w.e.f. 16-3-2009).

7. Subs. by Act 10 of 2018, s. 8, for " fifteen thousand " (w.e.f. 22-9-2017).

8. Ins. by Act 57 of 1980, s. 10 (w.e.f. 1-4-1975).

9. Subs. by Act 20 of 1988, s. 6, for section 23D (w.e.f. 1-11-1986).

10. Ins. by Act 72 of 1993, s. 3 (w.e.f. 9-5-1986).

11. Ins. by Act 2 of 1994, s. 3 (w.e.f. 4-1-1994).

12. Ins. by Act 13 of 2016, s. 27 (w.e.f. 5-4-2016).