LexSection 23A — Conveyance facilities.
The Supreme Court Judges (Salaries and Conditions of Service) Act, 1958
1 [ 2 [23A. Conveyance facilities. ―Every Judge shall be entitled to a staff car and 3 [two hundred litres of fuel every month or the actual consumption of fuel] per month, whichever is less.]]Open in Lexace · Ask the AI about this section