Section 24(2) in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:―(a)leave of absence of a Judge, including special disability leave;(b)(aa)the number of casual leaves and the conditions subject to which it may be allowed under sub-section (3) of section 3;pension payable to a Judge, including extraordinary pensions and gratuities;(c)travelling allowances to a Judge;(d)use of official residence by a Judge;(e)facilities for medical treatment and other conditions of service of Judge;(f)any other matter which has to be, or may be, prescribed.
