Section 5(c) in Maharashtra State Human Rights Commission Rules, 2000
(c)If a sitting Judge of High Court is appointed as a Member, then notwithstanding anything contained in sub-rules (1), (2) or (3), the provisions of Chapter II of the High Court Judges (Conditions of Service) Act, 1954, shall apply to him upto the date of his superannuation as a sitting judge of High Court and thereafter he shall be entitled to leave in accordance with the provisions of sub-rules (1) to (3) of this rule.
