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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(c)“actual service” includes—
(i)time spent by a Judge on duty as a Judge or in the performance of such other functions as he may, at the request of the President of India, undertake to discharge;
(ii)vacations, excluding any time during which the Judge is absent on leave;
(iii)Joining time on transfer from a High Court to the Supreme Court or from one High Court to another or from the Supreme Court to a High Court;
(iv)time spent by a Judge on duty as a Judge of a former Indian High Court;
(v)time spent by a Judge to attend the sittings of the Supreme Court as an ad hoc Judge under article 127 of the Constitution; and
(vi)vacation (excluding any time during which the Judge was absent on leave) taken by a Judge as a Judge of a former Indian High Court;