Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 14]

Union of India - Act

The Supreme Court And High Court Judges (Conditions Of Service) Amendment Act, 1996

UNION OF INDIA
India

The Supreme Court And High Court Judges (Conditions Of Service) Amendment Act, 1996

Act 20 of 1996

  • Published on 1 January 1996
  • Commenced on 1 January 1996
  • [This is the version of this document from 1 January 1996.]
  • [Note: The original publication document is not available and this content could not be verified.]
BE it enacted by Parliament in the Forty- seventh Year of the Republic of India as follows:-An Act further to amend the Supreme Court Judges (Conditions of Service) Act, 1958 and the High Court Judges (Conditions of Service) Act, 1954.

Chapter I
PRELIMINARY

1. Short title and commencement.

(1)This Act may be called the Supreme Court and High Court Judges (Conditions of Service) Amendment Act, 1996 .
(2)It shall be deemed to have come into force on the 11th day of January, 1996 .

Chapter II
AMENDMENT OF THE SUPREME COURT JUDGES (CONDITIONS OF SERVICE) ACT,

2. Amendment of Section 23A.

In section 23A of the Supreme Court Judges (Conditions of Service) Act, 1958 (41 of 1958 ) (hereinafter referred to as the Supreme Court Judges Act), for the words" one hundred and fifty liters of petrol every month or the actual consumption of petrol", the words" two hundred liters of fuel every month or the actual consumption of fuel" shall be substituted.

3. Amendment of section 23B.

In section 23B of the Supreme Court Judges Act, for the words" one thousand two hundred and fifty" and" seven hundred and fifty". the words" four thousand" and" three thousand" shall respectively be substituted. CHAP AMENDMENT OF THE HIGH COURT JUDGES (CONDITIONS OF SERVICE) ACT, 1954

Chapter III
AMENDMENT OF THE HIGH COURT JUDGES (CONDITIONS OF SERVICE) ACT, 1954

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.

5. Amendment of section 22 C.

In section 22C of the High Court Judges Act, for the words" five hundred" and" three hundred", the words" three thousand" and" two thousand" shall respectively be substituted.

6. Repeal and saving.

(1)The Supreme Court and High Court Judges (Conditions of Service) Amendment Third Ordinance, 1996 , (Ord. 29 of 1996 ) is hereby repeated.
(2)Notwithstanding such repeal, anything done or any action taken under the Supreme Court Judges Act and the High Court Judges Act, as amended by the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of the respective Act aforesaid as amended by this Act.