LexSection 13 — Authority competent to grant leave, etc.
The High Court Judges Salaries and Conditions of Service Act, 1954
The authority competent to grant or refuse leave to a Judge or revoke or curtail leave granted to a Judge shall be the Governor of the State in which the principal seat of the High Court is situate, after consultation with the Chief Justice of that High Court.Open in Lexace · Ask the AI about this section