Section 14 in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
14. Pension payable to Judges.—
Subject to the provisions of this Act, every Judge shall, on his retirement, be paid a pension in accordance with the scale and provisions in Part I of the First Schedule:Provided that no such pension shall be payable to a Judge unless—(a)he has completed not less than twelve years of service for pension; or(b)he has attained the age of sixty-two years, and, in the case of a Judge holding office on the 5th day of October, 1963, sixty years; or(c)his retirement is medically certified to be necessitated by ill-health:Provided further that if a Judge at the time of his appointment is in receipt of a pension (other than a a disability or wound pension) in respect of any previous service in the Union or a State, the pension payable under this Act shall be in lieu of, and not in addition to, that pension.Explanation. —In this section Judge‟ means a Judge who is not member of the Indian Civil Service or has not held any other pensionable post under the Union or a State and includes a Judge who being a a member of the Indian Civil Service or having held any other pensionable post under the Union or a State has elected to receive the pension payable under Part I of the First Schedule.
