Section 2(ii) in The High Court Court and Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2005
(ii)for the words" and thereafter at the rate of thirty per cent of his salary subject to a minimum of twelve hundred and seventy- five rupees per month", the words" and thereafter at the rate of thirty per cent of his salary plus thirty per cent of his dearness pay subject to a minimum of one thousand nine hundred and thirteen rupees per month" shall be substituted.
