Section 23C(2) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
(2)In the calculation of the amount of leave at the credit of a Judge of the High Court of Jammu and Kashmir transferred to any other high Court, the amount of leave due to him as a Judge of the High Court of Jammu and Kashmir shall be added to the amount of leave at his credit under this Act.
