LexSection 20A — Deposit Linked Insurance Scheme.
The Supreme Court Judges (Salaries and Conditions of Service) Act, 1958
1 [20A. Deposit Linked Insurance Scheme. ―The Deposit Linked Insurance Scheme for the time being in force under the General Provident Fund (Central Services) Rules, 1960, shall apply to every Judge whether he subscribes to the General Provident Fund (Central Services) or any other Provident Fund referred to in section 20.]Open in Lexace · Ask the AI about this section