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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(g) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(g)“Judge” means a Judge of a High Court and includes the Chief Justice an acting Chief Justice, an additional Judge and an acting Judge of the High Court;
(gg)“pension” means a pension of any kind whatsoever payable to or in respect of a Judge, and includes any gratuity or other sum or sums so payable by way of death or retirement benefits;(h) “service for pension” includes—
(i)actual service;
(i)“prescribed” means prescribed by rules made under this Act.
(ii)the amount, actually taken, of each period of leave on full allowances at a rate equal to the monthly rate of the salary;(iii) joining time on return from leave out of India;