An Act further to amend the Constitution of India
Be it enacted by Parliament in the Thirty-seventh Year of the Republic of India as follows:-
1. Short title and commencement.-(1) This Act may be called the Constitution (Fifty-fourth Amendment) Act, 1986.
(2) It shall be deemed to have come into force on the 1st day of April, 1986.
2. Amendment of Article 125.-In Article 125 of the Constitution, for clause (1), the following clause shall be substituted, namely:-
"(1) There shall be paid to the Judges of the Supreme Court such salaries as may be determined by Parliament by law and, until provision in that behalf is so made, such salaries as are specified in the Second Schedule.".
3. Amendment of Article 221.-In Article 221 of the Constitution, for clause (1), the following clause shall be substituted, namely:-
"(1) There shall be paid to the Judges of each High Court such salaries as may be determined by Parliament by law and, until provision in that behalf is so made, such salaries as are specified in the Second Schedule.".
4. Amendment of Second Schedule.-In the Second Schedule to the Constitution, in Part D,-
(a) in sub-paragraph (1) of paragraph 9,-
(i) for the figures and word "5,000 rupees", the figures and word "10,000 rupees" shall be substituted;
(ii) for the figures and word "4,000 rupees", the figures and word "9,000 rupees" shall be substituted;
(b) in sub-paragraph (1) of paragraph 10,-
(i) for the figures and word "4,000 rupees", the figures and word "9,000 rupees" shall be substituted;
(ii) for the figures and word "3,500 rupees", the figures and word "8,000 rupees" shall be substituted.