Section 98 in The Constitution of Jammu and Kashmir
98. Salaries, etc. of Judges.
(1)There shall be paid to the Judges of the High Court such salaries as are specified in the Fourth Schedule.(2)Every Judge shall be entitled to such allowances and to such rights in respect of leave of absence and pension [***] [Certain. words omitted by the Constitution of Jammu and Kashmir (First Amendment) Act, 1959.] as are specified in the Fourth Schedule :Provided that neither the allowances of a Judge nor his rights in respect of leave of absence or pension shall be varied to his disadvantage after his appointment.
