Section 23A(1) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
(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.
