Section 4 in The Supreme Court And High Court Judges (Conditions Of Service) Amendment Act, 1996
4. Amendment of section 22B.
In section 22B of the High Court Judges (Conditions of Service) Act, 1954 (28 of 1954 ) (hereinafter referred to as the High Court Judges Act), for the words" one hundred and fifty litres of petrol every month or the actual consumption of petrol", the words" two hundred litres of fuel every month or the actual consumption of fuel" shall be substituted.
