8. Extraordinary leave.-

Extraordinary leave may be granted to a Judge for a period not exceeding six months, or for two or more periods not exceeding in the aggregate six months, during the whole period of his service as a Judge in excess of any leave permissible under the foregoing provisions of this Chapter, but no salary or allowances shall be payable in respect of such leave.

1. Ins. by Act 77 of 1971, s. 4 (w.e.f. 17-10-1958).

2. Subs. by s. 4, ibid., for "credited to his leave account under sub-section (2) (a) (ii) of section 4 as compensation for vacation not enjoyed" (w.e.f. 17-10-1958).

3. Subs. by s. 4, ibid., for "The maximum period of leave which may be granted" (w.e.f. 17-10-1958).

4. Ins. by s. 5, ibid. (w.e.f. 15-1-1972).