Section 16A(2) in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958
(2)The rules, notifications and orders for the time being in force with respect to the grant of death-cum-retirement gratuity benefit to or in relation to an officer of the Central Civil Services, Class I (including the provisions relating to deductions from pension for the purpose) shall apply to or in relation to the grant of death-cum-retirement gratuity benefit to or in relation to a Judge who, being in service on or after the 1st day of October, 1974, retires, or dies in circumstances to which section 16 does not apply, subject to the modifications that―(i)the minimum qualifying service for the purpose of entitlement to the gratuity shall be two years and six months;(ii)the amount of gratuity shall be calculated on the basis of ten days salary for each completed six months period of service as a Judge; **** * * *Explanation.―In sub-section (2), the expression “Judge” has the same meaning as in section 13.
