Section 6 in Bombay High Court Letters Patent, 1866
6. Salaries, etc., of Judges of the High Courts. - Any Chief Justice or Judge transferred to any High Court from the Supreme Court shall receive the like salary and be entitled to the like retiring pension and advantage as he would have been entitled to for and in respect of service in the Supreme Court, if such Court had been continued, his service in the High Court being reckoned as service in the Supreme Court ; and except as aforesaid, it shall be lawful for the Secretary of State in Council of India to fix the salaries, allowances, furloughs, retiring pensions, and (where necessary) expenses for equipment and voyage of the Chief Justice and Judges of the several High Courts under this Act and from time to time to alter the same :
Provided always, that such alteration shall not affect the salary of any Judge appointed prior to the date thereof.
