Section 2(1) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
(1)In this Act, unless the context otherwise requires,—(a)“acting Chief Justice” means a Judge appointed under article 223 of the Constitution to perform the duties of the Chief Justice;(b)“acting Judge" means a person *** appointed to act as a Judge under sub-section (2) of section 222 of the Government of India Act, 1935 or under clause (2) of article 224 of the Constitution;(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;(d)“additional Judge” means a person *** appointed as an additional Judge under sub-section (3) of section 222 of the Government of India Act, 1935 or under clause (1) of article 224 of the Constitution;(e)“former Indian High Court” means the High Court at Rangoon, the High Court at Lahore, the Chief Court of Sind or the Judicial Commissioner‟s Court of North-West Frontier Province;(f)“High Court” means a High Court for a State and includes a High Court which was exercising Jurisdiction in a Part A State or in the corresponding Province before the commencement of the Constitution;(g)“Judge” means a Judge of a High Court and includes the Chief Justice an acting Chief Justice, an additional Judge and an acting Judge of the High Court;(gg)“pension” means a pension of any kind whatsoever payable to or in respect of a Judge, and includes any gratuity or other sum or sums so payable by way of death or retirement benefits;(h) “service for pension” includes—(i)actual service;(i)“prescribed” means prescribed by rules made under this Act.(ii)the amount, actually taken, of each period of leave on full allowances at a rate equal to the monthly rate of the salary;(iii) joining time on return from leave out of India;
