6[4A. Leave encashment.-
A Judge shall be entitled in his entire service, including the period of service rendered either as a Judge of a High Court or in a pensionable post under the Union or a State or on re-employment, if any, to claim the cash equivalent of leave salary on his retirement 7[in respect respect of the period of leave at his credit, calculated on full allowances basis,] to the extent of the maximum period prescribed for encashment of such leave under the All India Service (Leave) Rules, 1955.]
1. Subs. by Act 77 of 1971, s. 2, for clause (a) (w.e. f. 15-1-1972).
2. Ins. by Act 13 of 2016, s. 19 (w.e.f. 5-4-2016).
3. The word "and" omitted by Act 77 of 1971, s. 3 (w.e.f. 1-5-1958).
4. Ins. by s. 3, ibid. (w.e.f. 1-5-1958).
5. The certain words omitted by Act 7 of 1999, s. 7 (w.e.f. 8-1-1999).
6. Ins. by s. 8, ibid. (w.e.f. 8-1-1999).
7. Subs. by Act 13 of 2016, s. 20, for "in respect of the period of earned leave at his credit" (w.e.f. 5-4-2016).
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