The Supreme Court Judges (Salaries and Conditions of Service) Act, 1958

[Act No. 41 of 1958]

[17th October, 1958.]

Contents
Sections	Chaptericulars
Title	The Supreme Court Judges (Salaries and Conditions of Service) Act, 1958
Chapter I	Preliminary
1.	Short title
2.	Definitions
Chapter II	Leave
3.	Kinds of leave admissible to a Judge
4.	Leave account showing the amount of leave due
4A.	Leave encashment
5.	Aggregate amount of leave which may be granted
5A.	Commutation of leave on half allowances into leave on full allowances
6.	Grant of leave not due
7.	Special disability leave
8.	Extraordinary leave
9.	Leave allowances
10.	Combining leave with vacation
11.	Consequences of over staying leave or vacation
12.	Authority competent to grant leave
Chapter III	Salaries and Pensions
12A.	Salaries of the Judges
13.	Pension payable to Judges
13A.	Benefit of added years of service
14.	Special provisions for pension in respect of Judges who are members of service
15.	Power of President to add to the service for pension
16.	Extraordinary pension
16A.	Family pension and gratuity
16B.	Additional quantum of pension or family pension
17.	Pension payable to a Judge who was in receipt of pension at the time of appointment as such
18.	[Omitted.]
19.	Commutation of pension
20.	Provident fund
20A.	Deposit Linked Insurance Scheme
21.	Authority competent to grant pension
Chapter IV	Miscellaneous
22.	Travelling allowance to a Judge
23.	Facilities for rent-free houses and other conditions of service
23A.	Conveyance facilities
23B.	Sumptuary allowance
23C.	Medical facilities for retired Judges
23D.	Exemption from liability to pay Income-tax on certain perquisites received by a Judge
24.	Power to make rules
25.	Savings
The Schedule	Pensions of Judges
	Part I
	Part II