Section 8 in The High Court Court and Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2005
8. Amendment of section 16A.- In the Supreme Court Judges Act, in section 16A, in sub- section 1,-(i) in clause (a),-(A) after the words" family pension calculated at the rate of fifty per cent of his salary", the words" plus fifty per cent of his dearness pay" shall be inserted;
(B)after the words" and thereafter at the rate of thirty per cent of his salary", the words" plus thirty per cent of his dearness pay" shall be inserted;(ii)in clause (b), after the words" family pension shall be thirty per cent of his salary", the words" plus thirty per cent of his dearness pay" shall be inserted.
