Section 16 in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
16. Power of President to add to the service for pension.—
The President of India may for special reasons direct that any period not exceeding three months shall be added to the service for pension of a Judge:Provided that the period so added shall be disregarded in calculating any additional pension under Part I or Part II or Part III of the First Schedule.
