LexSection 20 — Provident Fund.
The High Court Judges Salaries and Conditions of Service Act, 1954
Every Judge shall be entitled to subscribe to the General Provident Fund (Central Services): Provided that a Judge who 1 *** has held any other pensionable civil post under the Union or a State shall continue to subscribe to the Provident Fund to which he was subscribing before his appointment as a Judge: 2 * * * * *Open in Lexace · Ask the AI about this section