Part III

1. The provisions of this Part apply to a Judge who has held any 4[pensionable post] under the Union or a State (but is not a member of the Indian Civil Service) and who has not elected to receive the pension payable under Part 1.

2. The pension payable to such a Judge shall be-

(a) the pension to which he is entitled under the ordinary rules of his service if he had not been appointed a Judge, his service as a Judge in India being treated as service therein for the purpose of calculating that pension; and

(b) a special additional pension of 5[ 6[Rs. 45,016] ] per annum in respect of each completed year of service for pension as a Judge in India 7***. 8[Provided that the pension under clause (a) and the additional pension under clause (b) together shall in no case exceed 9[ 10[Rs. 16,80,000] ] per annum in the case of a Chief Justice and 11[ 12[Rs. 15,00,000] ] per annum in the case of any other Judge.]

13* * * * *

1. Paragraph 5 omitted by Act 46 of 2005, s. 11 (w.e.f. 1-4-2004).

2. Paragraphs 6 and 7 omitted by Act 20 of 1988, s. 7 (w.e.f. 1-11-1986).

3. Part II omitted by Act 13 of 2016, s. 28 (w.e.f. 5-4-2016).

4. Subs. by Act 57 of 1980, s. 9, for "pensionable civil post" (w.e.f. 1-4-1975).

5. Subs. by Act 23 of 2009, s. 13, for "Rs. 7,800" (w.e.f. 1-1-2006).

6. Subs. by Act 10 of 2018, s. 9, for "Rs. 16,020" (w.e.f. 1-1-2016).

7. The certain words omitted by Act 7 of 1999, s. 11 (w.e.f. 1-1-1996).

8. The proviso ins. by Act 20 of 1988, s. 7 (w.e.f. 1-11-1986).

9. Subs. by Act 23 of 2009, s. 13, for "Rs. 2,97,000"(w.e.f. 16-3-2009).

10. Subs. by Act 10 of 2018, s. 9 for "Rs. 6,00,000" (w.e.f. 1-1-2016).

11. Subs. by Act 23 of 2009, s. 13, for "Rs.2,70,000" (w.e.f. 16-3-2009).

12. Subs. by Act 10 of 2018, s. 9 for "Rs. 5,40,000" (w.e.f. 1-1-2016).

13. Paragraphs 3 and 4 omitted by Act 20 of 1988, s. 7 (w.e.f. 1-11-1986).