Section 2 in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958
2. Definitions.―
In this Act, unless the context otherwise requires,―(a)“acting Chief Justice” means a Judge appointed under article 126 of the Constitution to perform the duties of the Chief Justice of India;(b)“actual service” includes―(i)time spent by a Judge on duty as a Judge, or in the performance of such other functions as he may, at the request of the President, undertake to discharge; and(ii)vacations;(c)“Chief Justice” means the Chief Justice of India, but does not include an acting Chief Justice;(d)“High Court” means the High Court for a State;(e)“Judge” means a Judge of the Supreme Court and includes the Chief Justice and an acting Chief Justice;(f)“prescribed” means prescribed by rules made under this Act;(g)“service as a Judge in India” means service rendered in the Supreme Court and in one or more of the High Courts, and “Judge in India” and “service for pension as a Judge in India” shall be construed accordingly;(h)“service for pension” includes―(i)actual service;(ii)time spent by a Judge of a High Court in attending the sittings of the Supreme Court as an ad hoc Judge under article 127 of the Constitution, if he is subsequently appointed as a Judge:(iii)the amount, actually taken, of each period of leave on full allowances at a rate equal to the monthly rate of the salary;(i)“vacation” means such period or periods during a year as may be fixed as vacation by or under the rules of the Supreme Court made with the prior approval of the President.
