Section 4(2)(a) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

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Union of India - Subsection

Section 4(2)(a) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(a)there shall be credited to him—

(i)one-fourth of the time spent by him on actual service; ***

(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

(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, and

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Union of India - Subsection

Section 4(2)(a) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954