Section 23B(1) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
(1)In the calculation of the service for pension of a continuing Judge for the purposes of this act, his previous service for pension as a Chief Justice or as a Judge of a former High Court in a Part B State, under the provisions of the High Court Judges (Part B States) Order, 1953, or any other order or rule then applicable to him, shall be reckoned as service for pension as a Chief Justice or, as the case may be, as a Judge under this Act.
