Section 24(2) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)leave of absence of a Judge;(b)pension payable to a Judge;(c)travelling allowances to a Judge;(ca)use of official residence by a Judge under sub-section (1) of section 22A;(d)facilities for medical treatment and other conditions of service of a Judge;(e)any other manner which has to be, or may be, prescribed.
