Section 8 in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
8. Extraordinary leave.—
Extraordinary leave may be granted to a Judge for a period not exceeding six months, or for two or more periods, not exceeding in the aggregate, six months during the whole period of his service as a Judge in excess of any leave permissible under the foregoing provisions of this Chapter, but no salary or allowances shall be payable during, or in respect of, such leave.
