In this Act, unless the context otherwise requires,― (a) “acting Chief Justice” means a Judge appointed under article 126 of the Constitution to perform the duties of the Chief Justice of India; (b) “actual service” includes― (i) time spent by a Judge on duty as a Judge, or in the performance of such other functions as he may, at the request of the President, undertake to discharge; and (ii) vacations; (c) “Chief Justice” means the Chief Justice of India, but does not include an acting Chief Justice; (d) “High Court” means the High Court for a State; (e) “Judge” means a Judge of the Supreme Court and includes the Chief Justice and an acting Chief Justice; (f) “prescribed” means prescribed by rules made under this Act; (g) “service as a Judge in India” means service rendered 1 [in the Supreme Court] and in one or more of the High Courts, and “Judge in India” and “service for pension as a Judge in India” shall be construed accordingly; (h) “service for pension” includes― (i) actual service; (ii) time spent by a Judge of a High Court in attending the sittings of the Supreme Court as an ad hoc Judge under article 127 of the Constitution, if he is subsequently appointed as a Judge: 2 [(iii) the amount, actually taken, of each period of leave on full allowances at a rate equal to the monthly rate of the salary;] (i) “vacation” means such period or periods during a year as may be fixed as vacation by or under the rules of the Supreme Court made with the prior approval of the President.Open in Lexace · Ask the AI about this section
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