Report No. 58

Pension of Supreme Court Chief Justice

10.40. Fourthly, in regard to the Chief Justice of India, we recommend that if he functions as such for three years or more, he should, on retirement on superannuation, get a pension equal to half his salary as Chief Justice. If he works as Chief Justice for a period less than three years, the amount of pension (on such retirement) should be proportionately determined. In no case should the pension of a retiring Chief Justice be less than the maximum pension of a High Court Judge.