Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Union of India - Section Section 16 in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958 16. Extraordinary pension.― Extraordinary pensions and gratuities may be granted to a Judge under such circumstances and on such scales as may be prescribed.
