Section 23B in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
23B. Special provisions in respect of continuing Judges.—
(1)In the calculation of the service for pension of a continuing Judge for the purposes of this act, his previous service for pension as a Chief Justice or as a Judge of a former High Court in a Part B State, under the provisions of the High Court Judges (Part B States) Order, 1953, or any other order or rule then applicable to him, shall be reckoned as service for pension as a Chief Justice or, as the case may be, as a Judge under this Act.(2)In the calculation of the amount of leave at the credit of a continuing Judge for the purposes of this Act, the amount of leave due to him immediately before the 1st day of November, 1956, under the provisions of the High Court Judges (Part B States) Order, 1953, or any order or rule then applicable to him, shall be added to the amount of leave at his credit under this Act.(3)In this section, “continuing Judge” means a Judge of a former High Court in a Part B State who on the 1 day of November, 1956, or on any date subsequent thereto has become or been appointed as a Judge of a High Court for a State.
