LexSection 16 — Power of President to add to the service for pension.
The High Court Judges Salaries and Conditions of Service Act, 1954
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 1 *** Part III of the First Schedule.Open in Lexace · Ask the AI about this section