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act 028 of 1954 : The High Court Judges Salaries and Conditions of Service Act, 1954

CHAPTER I
CHAPTER II
CHAPTER III
CHAPTER IV
Section 1. Short title.

This Act may be called the High Court Judges 1 [(Salaries and Conditions of Service)] Act, 1954.



1. Subs. by Act 18 of 1998, s. 3, for "(conditions of service)" (w.e.f. 1-1-1996).

Year Description Hindi Description Files(Eng) Files(Hindi)
19-03-2018 THE HIGH COURT JUDGES RULES, 1956
10-07-2018 THE HIGH COURT JUDGES TRAVELLING ALLOWANCE RULES,1956
Year Description Hindi Description Files(Eng) Files(Hindi)
27-01-2018 THE HIGH COURT AND SUPREME COURT JUDGES (SALARIES AND CONDITIONS OF SERVICE) AMENDMENT ACT, 2018
10-07-2018 Revision of Travelling Allowances of High Court Judges
Year Description Hindi Description Files(Eng) Files(Hindi)
12-04-2018 Revision of pension/family pension of pre-2016 retired Judges of High Courts and Supreme Court.
Section 2. Definitions.

(1) In this Act, unless the context otherwise requires,

(a) "acting Chief Justice" means a Judge appointed under article 223 of the Constitution to perform the duties of the Chief Justice;
(b) "acting Judge" means a person 1*** appointed to act as a Judge 2*** 3[under clause (2) of article 224 of the Constitution];
(c) "actual service" includes
(i) time spent by a Judge on duty as a Judge or in the performance of such other functions as he may, at the request of the President of India, undertake to discharge;
(ii) vacations, excluding any time during which the Judge is absent on leave;
(iii) Joining time on transfer from a High Court to the Supreme Court or from one High Court to another or from the Supreme Court to a High Court;
(iv) time spent by a Judge on duty as a Judge of a former Indian High Court;
(v) time spent by a Judge to attend the sittings of the Supreme Court as an ad hoc Judge under article 127 of the Constitution; and
(vi) vacation (excluding any time during which the Judge was absent on leave) taken by a Judge as a Judge of a former Indian High Court;br
(d) "additional Judge" means a person 1*** appointed as an additional Judge 4*** 5[under clause (1) of article 224 of the Constitution];
6* * * * *
(f) "High Court" means a High Court 7[for a State] and includes a High Court which was exercising Jurisdiction 8[in a Part A State or] in the corresponding Province before the commencement of the Constitution;
(g) "Judge" means a Judge of a High Court and includes the Chief Justice 9[an acting Chief Justice, an additional Judge and an acting Judge of the High Court];
10[(gg) "pension" means a pension of any kind whatsoever payable to or in respect of a Judge, and includes any gratuity or other sum or sums so payable by way of death or retirement benefits;]
(h) service for pension includes
(i) actual service;
11[(ii) the amount, actually taken, of each period of leave on full allowances at a rate equal to the monthly rate of the salary;]
(iii) joining time on return from leave out of India;
(i) "prescribed" means prescribed by rules made under this Act.
(2) In the calculation of service for the purposes of this Act, 12[service for any period or periods as acting Judge or additional Judge] shall be reckoned as service as a Judge but, save as otherwise expressly provided, previous service as an acting Chief Justice shall not be reckoned as service as Chief Justice.
13* * * * *



1. The words "who was" omitted by the Adaptation of Laws (No. 3) Order, 1956 (w.e.f. 1-11-1956).
2. The words, brackets and figures 'under sub-section (2) of section 222 of the Government of India Act, 1935 or" Omitted by Act 13 of 2016, s. 2 (w.e.f. 5-4-2016).
3. The words, brackets and figures "or under clause (2) of article 224 of the Constitution " were inserted by the Adaptation of Laws (No.3) Order, 1956 (w.e.f. 1-11-1956).
4. The words, brackets and figures "under sub-section (3) of section 222 of the Government of India Act, 1935 or" omitted by Act 13 of 2016, s. 2 (w.e.f. 5-4-2016).
5. The words, brackets and figures 'under clause (1) of article 224 of the Constitution' were inserted by the Adaptation of Laws (No.3) Order, 1956 (w.e.f. 1-11-1956).
6. Clause (e) omitted by Act 13 of 2016, s. 2 (w.e.f. 5-4-2016).
7. Subs. by the Adaptation of Laws (No.3) Order, 1956, for in any Part A State (w.e.f. 1-11-1956).
8. Ins. by Adaptation of Laws (No.3) Order, 1956 (w.e.f. 1-11-1956).
9. Subs. by Act 46 of 1958, s. 2, for and acting Chief Justice of a High Court (w.e.f. 1-11-1956).
10. Ins. by Act 50 of 1961, s. 2 (w.e.f. 20-5-1954).
11. Subs. by Act 57 of 1980, s. 2, for sub-clause (ii) (w.e.f. 10-12-1980).
12. Subs. by Act 13 of 2016, s. 2, for certain words (w.e.f. 5-4-2016).
13. Sub-sections (3) and (4) omitted by s. 2, ibid. (w.e.f. 5-4-2016).


Section 3. Kinds of leave admissible to a judge.

(1) Subject to the provisions of this Act, leave granted to a Judge may be at his option either—

1 [(a) leave on full allowances (including commuted leave on half allowances into leave or full allowances on medical certificate); or]
(b) leave on half allowances; or
(c) leave partly on full allowances and partly on half allowances.
(2) For the purposes of this Chapter, any period of leave on full allowances shall be reckoned as double that period of leave on half allowances.
2 [(3) For the purposes of this Chapter, casual leave may be admissible to a Judge in a calendar year, for such number of days and subject to such conditions as may be prescribed.]


1. Subs. by Act 78 of 1971, s. 3, for clause (a) (w.e.f. 15-1-1972).
2. Ins. by Act 13 of 2016, s. 3 (w.e.f. 5-4-2016).

Year Description Hindi Description Files(Eng) Files(Hindi)
19-03-2018 THE HIGH COURT JUDGES RULES, 1956
10-07-2018 THE HIGH COURT JUDGES TRAVELLING ALLOWANCE RULES,1956
Section 4. Leave account showing the amount of leave due.

(1) A leave account shall be kept for each Judge showing therein the amount of leave due to him in terms of leave on half allowances.

(2) In the leave account of a Judge
(a) there shall be credited to him
(i) one-fourth of the time spent by him on actual service;1* * *
(ii) where the Judge, by reason of his having been detained for the performance of duties not connected with the High Court, cannot enjoy any vacation which would otherwise have been entitled to enjoy had he not been so detained, as compensation for the vacation not enjoyed, a period equal to double the period by which the vacation enjoyed by him in any year falls short of one month; and
2[(iii) where the Judge had, prior to his appointment as such, held any pensionable post under the Union or a State, the period of leave earned by him in the said post, 3* * * * *and]
(b) there shall be debited to him all leave with all by him.


1. The word "and" omitted by Act 38 of 1986, s. 2 (w.e.f. 1-11-1986).
2. Ins. by Act 38 of 1986, s. 2 (w.e.f. 1-11-1986).
3. The words “so, however, that such period shall not exceed two hundred and forty days in terms of leave on full allowances” omitted by Act 7 of 1999, s. 2 (w.e.f. 8-1-1999).

Section 4A. Leave encashment.

1[4A. Leave encashment.—A Judge shall be entitled in his entire service, including the period of service rendered in a pensionable post under the Union or State or on re-employment, if any, to claim the cash equivalent of leave salary on his retirement 2 [in respect of the period of leave at his credit, calculated calculated on full allowances basis,] to the extent of the maximum period prescribed for encashment of such leave under the All India Service (Leave) Rules, 1955.]



1. Ins. by s. 3, ibid (w.e.f. 8-1-1999).
2. Subs. by Act 13 of 2016, s. 4, for “in respect of the period of earned leave at his credit” (w.e.f. 5-4-2016).

Section 5. Aggregate amount of leave which may be granted.

(1) The aggregate amount of leave which may be granted to a Judge during the whole period of his service as such shall not exceed in terms of leave on half allowances three years together with the aggregate of the periods, if any, credited to his leave account under sub-section (2) (a) (ii) of section 4 as compensation for vacation not enjoyed.

(2) The aggregate amount of leave on full allowances which may be granted to a Judge during the whole period of his service as such shall not exceed one-twenty-fourth of the period spent by him on actual service together with one-half of the aggregate periods, if any, credited to his leave account under sub-section (2) (a) (ii) of section 4 as compensation for vacation not enjoyed.
(3) 1 [Subject to the provisions of sub-section (2) of section 5A, the maximum period of leave which may be granted] at one time shall be, in the case of leave on full allowances, five months and in the case of leave with allowances of any kind, sixteen months.


1. Subs. by Act 78 of 1971, s. 4, for "the maximum period of leave which may be granted" (w.e.f. 15-1-1972).

Section 5A. Commutation of leave on half allowances into leave on full allowances.

1[5A. Commutation of leave on half allowances into leave on full allowances.—(1) Notwithstanding anything contained in sub-section (2) of section 5, a Judge may be permitted to commute leave on half allowances into leave on full allowances on medical certificate up to a maximum of three months during the whole period of his service as a Judge.

(2) In computing the maximum period of leave on full allowances which may be granted at one time to Judge under sub-section (3) of section 5, the amount of commuted leave permitted to him under this section shall not be taken into account.]


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

Section 6. Grant of leave not due.

Subject to the maximum limit specified in sub-section (1) of section 5, leave on half allowances may be granted to a Judge in excess of the amount at his credit—

(i) on medical certificate; or
(ii) otherwise than on medical certificate, for not more than six months 1 [or for two or more periods, not exceeding in the aggregate, six months] during the whole period of his service as a Judge:
Provided that no such leave shall be granted if the Judge is not expected to return to duty at the end of such leave and earn the leave granted.


1. Subs. by Act 46 of 1958, s. 3, for "and not more than once" (w.e.f. 1-11-1956).

Section 7. Special disability leave.

The rules for the time being in force with respect to the grant of special disability leave in relation to an officer of the Central Civil Services, Class I who has entered service on or after the 16th July, 1931 and who may be disabled by injury caused in, or in consequence of, the due performance of his official duties or in consequence of his official position, shall apply in relation to a Judge.



Section 8. Extraordinary leave.

1 [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 during, or in respect of, such leave.



1. Subs. by Act 46 of 1958, s. 4, for "Extraordinary leave not exceeding six months in duration may be granted to a Judge not more than once" (w.e.f. 1-11-1956).

Section 9. Leave allowances.

1[9. Leave allowances.—The monthly rate of leave salary payable to a Judge shall be in accordance with the provisions of sub-section (1) of section 3.]



1. Subs. by Act 13 of 2016, s. 5, for section 9 (w.e.f. 5-4-2016).

Section 10. [Omitted.].

[Allowances for joining time.]Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016 (13 of 2016), s. 6 (w.e.f. 5-4-2016).



Section 11. Combining leave with vacation.

A Judge may be permitted to combine vacation on full salary with leave, if.—

(a) where the vacation consists of one continuous period, the leave is taken either at the commencement or at the end of the vacation but not a both;
(b) where the vacation is divided into two separate periods, the leave is taken for the interval, or part of the interval, between the two periods of that vacation, or for the interval, or part of the interval, between the second period of that vacation and the commencement of the next ensuing vacation:
Provided that no such permission to combine vacation with leave shall be granted if it becomes necessary to appoint an acting Chief Justice during the period of vacation or if the Judge is not expected to return to duty at the end of such leave.


Section 12. Consequences of overstaying leave or vacation.

If a Judge overstays his leave or any vacation, whether combined with leave or not, he shall receive no salary for the period of his absence in excess of leave granted to him or beyond the end of the vacation, as the case may be:

Provided that if such absence is due to circumstances beyond his control, the period thereof may be treated as leave and may be debited to his leave account.


Section 13. Authority competent to grant leave, etc.

The authority competent to grant or refuse leave to a Judge or revoke or curtail leave granted to a Judge shall be the Governor of the State in which the principal seat of the High Court is situate, after consultation with the Chief Justice of that High Court.



Section 13A. Salaries of the Judges.

1 2[13A. Salaries of the Judges.(1) There shall be paid to the Chief Justice of a High Court, by way of salary, 3[ 4[two lakh fifty thousand rupees per mensem] ].

(2) There shall be paid to a Judge of a High Court, by way of salary, 5[ 6[two lakh twenty-five thousand rupees per mensem].]


1. Subs. by Act 18 of 1998, s. 4, for "pension" (w.e.f. 1-1-1996).
2. Ins. by s. 4, ibid. (w.e.f. 1-1-1996).
3. Subs. by Act 23 of 2009, s. 2, for "thirty thousand rupees per mensem" (w.e.f. 1-1-2006).
4. Subs. by Act 10 of 2018, s. 2, for "ninety thousand rupees per mensem" (w.e.f. 1-1-2016).
5. Subs. by Act 23 of 2009, s. 2, for "twenty-six thousand rupees per mensem" (w.e.f. 1-1-2006).
6. Subs. by Act 10 of 2018, s. 2, for "eighty thousand rupees per mensem" (w.e.f. 1-1-2016).


Section 14. Pension payable to Judges.

Subject to the provisions of this Act, every Judge shall, on his retirement, be paid a pension in accordance with the scale and provisions in Part I of the First Schedule:

Provided that no such pension shall be payable to a Judge unless—
(a) he has completed not less than twelve years of service for pension; or
1 [(b) he has attained the age of sixty-two years; or;]
(c) his retirement is medically certified to be necessitated by ill-health:
2 [Provided further that if a Judge at the time of his appointment is in receipt of a pension (other than a disability or wound pension) in respect of any previous service in the Union or a State, the pension payable under this Act shall be in lieu of, and not in addition to, that pension.]
3 [Explanation.—In this section "Judge" means a Judge who has not held any other pensionable post under the Union or a State and includes a Judge who having held any other pensionable post under the Union or a State has elected to receive the pension payable under Part I of the First Schedule.]


1. Subs. by Act 13 of 2016, s. 7 (w.e.f. 5-4-2016).
2. Ins. by Act 46 of 1958, s. 5 (w.e.f. 1-11-1956).
3. Subs. by Act 13 of 2016, s. 7, for the Explanation (w.e.f. 5-4-2016).

Section 14A. Benefit of added years of service.

1[14A. Benefit of added years of service.—Subject to the provisions of this Act, a period of ten years shall be added and shall be deemed to have been added from the 1st day of April, 2004 for the purposes of pension, to the service of a Judge who is appointed as such Judge under sub-clause (b) of clause (2) of article 217 of the Constitution.]



1. Ins. by s. 8, ibid. (w.e.f. 5-4-2016).

Section 15. Special provision of pension in respect of Judges who are members of service.

1 [(1)] Every Judge—

2 * * * * *
(b) who 3 *** has held any other 4 [pensionable post] under the Union or a State, shall on his retirement, be paid a pension in accordance with the scale and provisions in Part III of the First Schedule:
Provided that every such Judge shall elect to receive the pension payable to him either under Part I of the First Schedule or, 5 *** Part III of the First Schedule, and the pension payable to him shall be calculated accordingly.
6[(2) Notwithstanding anything contained in sub-section (1), any Judge to whom that sub-section applies and who is in service on or after the 1st day of October, 1974, may, if he has elected under the proviso to that sub-section to receive the pension payable to him under 7*** Part III of the First Schedule before the date on which the High Court Judges (Conditions of Service) Amendment Act, 1976 (35 of 1976) receives the assent of the President, cancel such election and elect afresh to receive the pension payable to him under Part I of the First Schedule and any such Judge who dies before the date of such assent shall be deemed to have elected afresh to be governed by the provisions of the said Part I if the provisions of that Part are more favourable in his case.]


1. Section 15 renumbered as sub-section (1), thereof by Act 35 of 1976, s. 2 (w.e.f. 1-10-1974).
2. Clause (a) Omitted by Act 13 of 2016, s. 9 (w.e.f. 5-4-2016).
3. The words “is not a member of the Indian Civil Service but” omitted by s. 9, ibid. (w.e.f. 5-4-2016).
4. Subs. by Act 57 of 1980, s. 4, for “pensionable civil post” (w.e.f. 10-12-1980).
5. The words and figures “as the case may be, Part II or” omitted by Act 13 of 2016, s. 9(w.e.f. 5-4-2016).
6. Ins. by Act 35 of 1976, s. 2 (w.e.f. 1-10-1974).
7.The words and figures “Part II or, as the case may be,” omitted by Act 13 of 2016, s. 9 (w.e.f. 5-4-2016).

Section 16. Power of President to add to the service for pension.

The President of India may for special reasons direct that any period not exceeding three months shall be added to the service for pension of a Judge:

Provided that the period so added shall be disregarded in calculating any additional pension under Part I or 1*** Part III of the First Schedule.


1. The words and figures “Part II or” omitted by s. 10, ibid. (w.e.f. 5-4-2016).

Section 17. Extraordinary pensions.

The rules for the time being in force with respect to the grant of extraordinary pensions and gratuities in relation to an officer of the Central Civil Services, Class I who has entered service on or after the 1st April, 1937 and who may suffer injury or die as a result of violence, shall apply in relation to a Judge, subject, however, to the modification that references in those rules to tables of injury, gratuities and pensions and of family gratuities and pensions, shall be construed as references to the tables in the Second Schedule.



Section 17A. Family pensions and gratuities.

1[17A. Family pensions and gratuities.-- 2[ 3[(1)] Where a Judge who, being in service on or after the the commencement of the High Court and Supreme Court Judges (Conditions of Service) Amendment Act, 1986 (38 of 1986), dies, whether before or after retirement in circumstances to which section 17 does not apply, family pension calculated at the rate of 4[fifty per cent. of his salary] 5*** on the date of his death shall be payable to the person or persons entitled thereto and the amount so payable shall be paid from the day following the date of death of the Judge for a period of seven years or for a period up to the date on which the Judge would have attained the age of sixty-five years, had he survived, whichever is earlier, 6[ 7[and thereafter at the rate of thirty per cent of his salary 8 ***.]]

9[Provided that in no case the amount of family pension calculated under this sub-section shall exceed exceed the pension payable to the Judge under this Act.]
Explanation.--For the purposes of determining the person or persons entitled to family pension under this sub-section,--
(i) in relation to a Judge who elects or is eligible to receive pension under Part I of the First Schedule, the rules, notifications and orders for the time being in force with regard to the person or persons entitled to family pension in relation to an officer of the Central Civil Services, Group A, shall apply;
(ii) in relation to a Judge who elects to receive pension under 10*** Part III of the First Schedule, the ordinary rules of his service if he had not been appointed a Judge with respect to the person or persons entitled to family pension shall apply and his service as a Judge being treated as service therein.
(2) Where any Judge, who has elected to receive the pension payable to him under 9*** Part III of the First Schedule, retires, or dies in circumstances to which section 17 does not apply, gratuity, if any, shall be payable to the person or persons entitled thereto under the ordinary rules of his service if he had not been appointed a Judge, his service as a Judge being treated as service therein for the purpose of calculating that gratuity.]
(3) The rules, notifications and orders for the time being in force with respect to the grant of deathcum-retirement gratuity benefit to or in relation to an officer of the Central Civil Services, Class I (including the provisions relating to deductions from pension for the purpose) shall apply to or in relation to the grant of death-cum-retirement gratuity benefit to or in relation to a Judge who, being in service on or after the 1st day of October, 1974, retires, or dies in circumstances to which section 17 does not apply, subject to the modifications that
(i) the minimum qualifying service for the purpose of entitlement to the gratuity shall be two years and six months;
(ii) the amount of gratuity shall be calculated on the basis of 11[ten days'] salary for 12[each completed six months period] of service as a Judge; 13***
14* * * * *
Explanation.--In 15 [sub-section (3)], the expression Judge has the same meaning as in section 14.]


1. Ins. by Act 50 of 1961, s. 3 (retrospectively).
2. Section 17A renumbered as sub-section (1) thereof by Act 35 of 1976, s. 2 (w.e.f. 1-10-1974).
3. Subs. by Act 38 of 1986, s. 3, for sub-sections (1) and (2) (w.e.f. 1-11-1986).
4. Subs. by Act 7 of 2003, s. 2, for sixty per cent. of the pension admissible to him (w.e.f. 1-1-1996).
5. The words /"plus fifty per cent. of his dearness pay" omitted by Act 23 of 2009, s. 3 (w.e.f. 1-1-2006).
6. Subs. by Act 7 of 2003, s. 2, for "and thereafter at the rate of half of the family pension so admissible" (w.e.f. 1-1-1996).
7. Subs. by Act 46 of 2005, s. 2, for "and thereafter at the rate of thirty per cent. of his salary subject to a minimum of three hundred and seventy-five rupees per months" (w.e.f. 1-1-1996).
8. The words "plus thirty per cent. of his dearness pay subject to a minimum of one thousand nine hundred and thirteen rupees per month" omitted by Act 23 of 2009, s. 3 (w.e.f. 1-1-2006).
9. The proviso inserted by Act 7 of 2003, s. 2 (w.e.f. 1-1-1996).
10.The words and figures "Part II or" omitted by Act 13 of 2016, s. 11 (w.e.f. 5-4-2016).
11. Subs. by Act 7 of 1999, s. 4, for "twenty days" (w.e.f. 1-1-1996).
12. Subs. by s. 4, ibid., for "each completed year" (w.e.f. 1-1-1996).
13. The word and omitted by 20 of 1988, s. 2 (w.e.f. 1-1-1986).
14. Clause (iii) omitted by s. 2, ibid. (w.e.f. 1-1-1986).
15. Subs. by Act 38 of 1986, s. 3, for "sub-sections (2) and (3)" (w.e.f. 1-11-1986).

Section 17B. Additional quantum of pension or family pension.

1[17B. Additional quantum of pension or family pension. Every retired Judge or after his death, the family, as the case may be, shall be entitled to an additional quantum of pension or family pension in accordance with the following scale:--

Age of Pensioner or family Pensioner Additional quantum of pension or family pension
. From eighty years to less than eightyfive years Twenty per cent. of basic pension or family pension
From eighty-five years to less than ninety years Thirty per cent. of basic pension or family pension
From ninety years to less than ninetyfive years Forty per cent. of basic pension or family pension
From ninety-five years to less than hundred years Fifty per cent. of basic pension or family pension
From hundred years or more Hundred per cent. of basic pension or family pension.]

2[Explanation: —For the removal of doubts, it is hereby clarified that any entitlement for additional quantum of pension or family pension shall be, and shall be deemed always to have been, from the first day of the month in which the pensioner or family pensioner completes the age specified in the first column of the scale.]


1. Ins. by Act 23 of 2009, s. 4 (w.e.f. 1-1-2006).
2.Ins. by Act 44 of 2021, s. 2 (w.e.f. 18-12-2021).

Section 18. [Omitted.].

[Conversion of sterling pension into rupees.] Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016 (13 of 2016), s. 12 (w.e.f. 5-4-2016).



Section 19. Commutation of Pensions.

The Civil Pensions (Commutation) Rules for the time being in force shall, with necessary modifications, apply to Judges.



Section 20. Provident Fund.

Every Judge shall be entitled to subscribe to the General Provident Fund (Central Services):

Provided that a Judge who 1 *** has held any other pensionable civil post under the Union or a State shall continue to subscribe to the Provident Fund to which he was subscribing before his appointment as a Judge: 2 * * * * *


1. The words "is a member of the Indian Civil Service or" omitted by Act 13 of 2016, s. 13 (w.e.f. 5-4-2016).
2. The second proviso omitted by s. 13, ibid. (w.e.f. 5-4-2016).

Section 20A.Deposit Linked Insurance Scheme.

1[20A.Deposit Linked Insurance Scheme.—The Deposit Linked Insurance Scheme for the time being in force under the General Provident Fund (Central Services) Rules, 1960, shall apply to every Judge whether he subscribes to the General Provident Fund (Central Services) or any other Provident Fund referred to in section 20].



1 Ins. by Act 38 of 1986, s. 4 (w.e.f. 5-9-1977).

Section 21. Authority competent to grant pension.

Save as may be otherwise expressly provided in the relevant rules relating to the grant of extraordinary pensions and gratuities, the authority competent to grant pension to a Judge under the provisions of this Act shall be the President of India.



Section 22. Travelling allowances to a Judge.

Every Judge shall receive such reasonable allowances to reimburse him for expenses incurred in travelling on duty within the territory of India and shall be afforded such reasonable facilities in connection with travelling as may, from time to time, be prescribed.



Section 22A. Facility of rent-free houses.

1[A. Facility of rent-free houses.--(1) Every Judge shall be entitled without payment of rent to the the use of an official residence in accordance with such rules as may, from time to time, be made in this behalf.

2 [(2) Where a Judge does not avail himself of the use of an official residence, he may be paid every month an allowance equivalent to an amount of twenty-four per centum of the salary which shall be increased at the rate of--
(a) twenty-seven per centum, when Dearness Allowance crosses twenty-five per centum; and
(b) thirty per centum, when Dearness Allowance crosses fifty per centum].


1. Ins. by Act 35 of 1976, s. 4 (w.e.f. 1-10-1974).
2. Subs. by Act 10 of 2018, s. 3, for sub-section (2) (w.e.f. 1-7-2017).

Section 22B.Conveyance facilities.

1[22B.Conveyance facilities.—Every Judge shall be entitled to a staff car and 2 [two hundred litres of of fuel every month] or the actual consumption of fuel per month, whichever is less.



1. Subs. by Act 38 of 1986, s. 5, for sub-sections 22B and 22C (w.e.f. 1-11-1986).
2. Subs. by Act 20 of 1996, s. 4, for "one hundred and fifty liters of petrol every month or the actual consumption of Petrol" (w.e.f. 11-1-1996).

Section 22C. Sumptuary allowance.

1[22C.Sumptuary allowance.--The Chief Justice and each of the other Judges of every High Court shall be entitled to a sumptuary allowance of 2[thirty-four thousand" and "twenty-seven thousand] rupees per month respectively.]]



1. Subs. by Act 23 of 2009, s. 6, for section 22C (w.e.f. 1-1-2006).
2. Subs. by Act 10 of 2018, s. 4, for "fifteen thousand" and "twelve thousand" (w.e.f. 22-9-2017).

Section 22D.Exemption from liability to pay income-tax on certain perquisites received by a Judge.

1[22D.Exemption from liability to pay income-tax on certain perquisites received by a Judge.—Notwithstanding anything contained in the Income-tax Act, 1961 (43 of 1961),—

(a) the value of rent-free official residence provided to a Judge under sub-section (1) of section 22A or the allowance paid to him under sub-section (2) of that section;
(b) the value of the conveyance facilities provided to a Judge under section 22B;
(c) the sumptuary allowance provided to a Judge under section 22C;
2 [(d) the value of leave travel concession provided to a judge and members of his family,]
shall not be included in the computation of his income chargeable under the head "Salaries" under section 15 of the Income- tax Act 1961 (43 of 1961).]


1. Subs. by Act 20 of 1988, s. 3, for section 22D (w.e.f. 1-11-1986).
2. Ins. by Act 2 of 1994, s. 2 (w.e.f. 1-4-1986).

Section 23. Facilities for medical treatment and other conditions of service.

(1) Every Judge and the members of his family shall be entitled to such facilities for medical treatment and for accommodation in hospitals as may, from time to time, be prescribed.

(2) The conditions of service of a Judge for which no express provision has been made in this Act shall be such as may be determined by rules made under this Act.
(3) This section shall be deemed to have come into force on the 26th January, 1950 and any rule made under this section may be made so as to be retrospective to any date not earlier than the commencement of this section.


Year Description Hindi Description Files(Eng) Files(Hindi)
19-03-2018 THE HIGH COURT JUDGES RULES, 1956
Section 23A. Vacation of High Courts.

1[23A. Vacation of High Courts.—(1) Every High Court shall have a vacation or vacations for such period or periods as may, from time to time, be fixed by the President, by order notified in this behalf in the Official Gazette, and every such order shall have effect notwithstanding anything contained in any other law, rule or order regulating the vacation of the High Court.

(2) Every order made under sub-section (1) shall be laid before each House of Parliament.


1. Ins. by Act 46 of 1958, s. 7 (w.e.f. 1-11-1956).

Section 23B. [Omitted.].

[Special provisions in respect of continuing Judges.]Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016 (13 of 2016), s. 14 (w.e.f. 5-4- 2016).



Section 23C. Special provisions in respect of Judges transferred from the High Court of Jammu and Kashmir.

1[23C. Special provisions in respect of Judges transferred from the High Court of Jammu and Kashmir.(1) In the calculation of service for pension of a Judge of the High Court of Jammu and Kashmir transferred to any other High Court, his service for pension as a Judge of the High Court of Jammu and Kashmir shall also be reckoned as service for pension under this Act.

(2) In the calculation of the amount of leave at the credit of a Judge of the High Court of Jammu and Kashmir transferred to any other high Court, the amount of leave due to him as a Judge of the High Court of Jammu and Kashmir shall be added to the amount of leave at his credit under this Act.]
STATE AMENDMENT
Jammu and Kashmir and Ladakh (UTs).--
Section 23C.--Omit
[Vide Union Territory of Jammu and Kashmir Reorganisation (Adaptation of Central Laws) Order, 2020, notification No. S.O. 1123(E), dated (18-3-2020) and Vide Union Territory of Ladakh Reorganisation (Adaptation of Central Laws) Order, 2020, notification No. S.O. 3774(E), dated (23-10-2020).]


1. Ins. by Act 27 of 1964, s. 3 (w.e.f. 20-5-1954).

Section 23D. Medical facilities for retired Judges.

1[23D. Medical facilities for retired Judges.—(1) Every retired Judge shall, with effect from the date on which the High Court Judges (Conditions of Service) Amendment Act, 1976 (35 of 1976) receives the assent of the President, be entitled, for himself and his family, to the same facilities as respects medical treatment and on the same conditions as a retired officer of the Central Civil Services, Class I, and his family, are entitled under any rules and orders of the Central Government for the time being in force.

(2) Notwithstanding anything contained in sub-section (1) but subject to such conditions and restrictions as the Central Government may impose, a retired Judge of the High Court for a State may avail, for himself and his family, any facilities for medical treatment which the Government of that State may extend to him.


1. Ins. by Act 35 of 1976, s. 5 (w.e.f. 1-10-1974).

Section 24. Power to make rules.

(1) The Central Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:
(a) leave of absence of a Judge;
1 [(aa) the number of casual leaves and the conditions subject to which it may be allowed under sub-section (3) of section 3;]
(b) pension payable to a Judge;
(c) travelling allowances to a Judge;
2 [(ca) use of official residence by a Judge under sub-section (1) of section 22A;]
(d) facilities for medical treatment and other conditions of service of a Judge;
(e) any other manner which has to be, or may be, prescribed.
3 [(3) Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]


1. Ins. by Act 13 of 2016, s. 15 (w.e.f. 5-4-2016).
2. Ins. by Act 35 of 1976, s. 6 (w.e.f. 1-10-1974).
3. Subs. by s. 6, ibid., for sub-section (3) (w.e.f. 1-10-1974).

Year Description Hindi Description Files(Eng) Files(Hindi)
19-03-2018 THE HIGH COURT JUDGES RULES, 1956
10-07-2018 THE HIGH COURT JUDGES TRAVELLING ALLOWANCE RULES,1956
Year Description Hindi Description Files(Eng) Files(Hindi)
27-01-2018 THE HIGH COURT AND SUPREME COURT JUDGES (SALARIES AND CONDITIONS OF SERVICE) AMENDMENT ACT, 2018
19-03-2018 Revision of Furnishing Allowance of High Court Judges
08-08-2019 Revision of SCA to judges posted in the High Court situated of North East Region
Section 25. [Omitted.].

[Savings.]Omitted by the High Court and the Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2016 (13 of 2016), s. 16 (w.e.f. 5-4-2016).



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