Section 8 in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958
8. Extraordinary leave.―
Extraordinary leave may be granted to a Judge for a period not exceeding six months, or for two or more periods not exceeding in the aggregate six months, during the whole period of his service as a Judge in excess of any leave permissible under the foregoing provisions of this Chapter, but no salary or allowances shall be payable in respect of such leave.
