(2)Every Judge shall be entitled to such privileges and allowances and to such rights in respect of leave of absence and pension as may from time to time be determined by or under law made by Parliament and, until so determined, to such privileges, allowances and rights as are specified in the Second Schedule:Provided that neither the privileges nor the allowances of a Judge nor his rights in respect of leave of absence or pension shall be varied to his disadvantage after his appointment.[Editorial comment-The Constitution (Fifty-Fourth Amendment) Act, 1986, was made to increase the salary of the respected Chief Justice of India and other Judges and to determine future increases without the need for a constitutional amendment. Articles 221 and 125 within the Constitution have been amended with adequate provisions to provide that the Judges of the top court, i.e. the Supreme Court and the High Court shall be paid such salaries as decided by Parliament by law. This amendment substituted Clause (1) of Article 125 and Clause (1) of Article 221 to enable the determination of judges’ salaries by Parliament by law.Also Refer]
