Section 2 in The High Court Court and Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2005
2. Amendment of section 17A.- In the High Court Judges (Salaries and Conditions of Service) Act, 1954 (28 of 1954 ) (hereinafter referred to as the High Court Judges Act), in section 17A, in sub- section 1,-(i) after the words" family pension calculated at the rate of fifty per cent of his salary", the words" plus fifty per cent of his dearness pay" shall be inserted;
(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.
