Legal Document View

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
[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 17B in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

17B. Additional quantum of pension or family pension.—

Every retired Judge or after his death, the family, as the case may be, shall be entitled to an additional quantum of pension or family pension in accordance with the following scale:—
Age of Pensioner or family Pensioner Additional quantum of pension or family pension.
From eighty years to less than eighty-five years Twenty per cent. of basic pension or family pension
From eighty-five years to less than ninety years Thirty per cent. of basic pension or family pension
From ninety years to less than ninety-five years Forty per cent. of basic pension or family pension
From ninety-five years to less than hundred years Fifty per cent. of basic pension or family pension
From hundred years or more pension Hundred per cent. of basic pension or family
Explanation.—For the removal of doubts, it is hereby clarified that any entitlement for additional quantum of pension or family pension shall be, and shall be deemed always to have been, from the first day of the month in which the pensioner or family pensioner completes the age specified in the first column of the scale.