Section 7 in The High Court Court and Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2005
7. Insertion of new section 13A.- After section 13 of the Supreme Court Judges Act, the following section shall be inserted, namely:-" 13A. Benefit of added years of service.- Subject to the provisions of this Act, a period of ten years shall be added to the service of a Judge for the purposes of his pension, who qualified for appointment as such judge under sub- clause (b) of clause (3) of article 124 of the Constitution.".
