Report No. 58

Leave travel concession to be allowed every year to Supreme Court Judges

10.41. Our fifth recommendation relates to the Supreme Court Judges Travelling Allowance Rules, 1959. It appears that recently1a rule2 been added to these rules, where under travel concession is allowed to every Supreme Court Judge and members of his family for travel to his permanent residence in his home state. We recommend that this concession should be available every year, instead of every two years as at present. Incidentally, we note with satisfaction that on retirement Supreme Court Judges are now entitled to T.A., under a recent amendment made in the relevant rules1.

1. Rule 6A, Supreme Court Judges Travelling Allowance Rules, 1959, inserted 1972. (MM. of Law & Justice, Notification No. 1/7/72 Jus. dated 28-2-1972).

2. See Appendix.

3. Rule 6(3), Supreme Court Judges Travelling Allowance Rules, 1959.