Section 23 in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
23. Facilities for medical treatment and other conditions of service.—
(1)Every Judge and the members of his family shall be entitled to such facilities for medical treatment and for accommodation in hospitals as may, from time to time, be prescribed.(2)The conditions of service of a Judge for which no express provision has been made in this Act shall be such as may be determined by rules made under this Act.(3)This section shall be deemed to have come into force on the 26th January, 1950 and any rule made under this section may be made so as to be retrospective to any date not earlier than the commencement of this section.
