Section 23B(2) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
(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.
