In the High Court Judges (Salaries and Conditions of Service) Act, 1958 , in section 16A, in sub- section (1),-(i)for the words" sixty per cent. of the pension admissible to him", the words" fifty per cent. of his Salary" shall be substituted;(ii)for the words" and thereafter at the rate of half of the family pension so admissible", the words" and thereafter at the rate of thirty per cent. of his salary" shall be substituted;(iii)before the Explanation, the following proviso shall be inserted, namely:-" Provided that in no case the amount of family pension calculated under this sub- section shall exceed the pension payable to the Judge under this Act.".
