Section 4A in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958
4A. Leave encashment.―
A Judge shall be entitled in his entire service, including the period of service rendered either as a Judge of a High Court or in a pensionable post under the Union or a State or on re-employment, if any, to claim the cash equivalent of leave salary on his retirement in respect respect of the period of leave at his credit, 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.
