Section 4 in THE CONSTITUTION (FIFTY-FOURTH AMENDMENT) ACT, 1986
4. This Bill seeks to amend Part D of the Second Schedule to the Constitution to give effect to the above increases in the salaries of Judges and to make an enabling provision in articles 125 and 221 to provide for changes in the salaries of Judges in future by Parliament by law.
An Act further to amend the Constitution of India.BE it enacted by Parliament in the Thirty-seventh Year of the Republic of India as follows:-
