LexSection 23C — Special provisions in respect of Judges transferred from the High Court of Jammu and Kashmir.
The High Court Judges Salaries and Conditions of Service Act, 1954
1 [23C. Special provisions in respect of Judges transferred from the High Court of Jammu and Kashmir. (1) In the calculation of service for pension of a Judge of the High Court of Jammu and Kashmir transferred to any other High Court, his service for pension as a Judge of the High Court of Jammu and Kashmir shall also be reckoned as service for pension under this Act. (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.] STATE AMENDMENT Jammu and Kashmir and Ladakh (UTs).-- Section 23C.-- Omit [ Vide Union Territory of Jammu and Kashmir Reorganisation (Adaptation of Central Laws) Order, 2020, notification No. S.O. 1123(E), dated (18-3-2020) and Vide Union Territory of Ladakh Reorganisation (Adaptation of Central Laws) Order, 2020, notification No. S.O. 3774(E), dated (23-10-2020).]Open in Lexace · Ask the AI about this section