Section 8(B) in The High Court Court and Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2005
(B)after the words" and thereafter at the rate of thirty per cent of his salary", the words" plus thirty per cent of his dearness pay" shall be inserted;(ii)in clause (b), after the words" family pension shall be thirty per cent of his salary", the words" plus thirty per cent of his dearness pay" shall be inserted.
