Section 9(2) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
(2)The monthly rate of leave allowances payable to a Judge while on leave on half allowances shall be ,in the case of the Chief Justice, twenty-seven and a half per cent. of the monthly rate of his salary and in the case of each of the other Judges, thirty per cent. of the monthly rate of his salary.
