Section 25(1) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
(1)Nothing contained in this Act shall have effect so as to give to a Judge who is serving as such at the commencement of this Act less favourable terms in respect of his allowances or his rights in respect of leave of absence (including leave allowances) or pension than those to which he would be entitled if this Act had not been passed.
