LexSection 4A — Leave encashment.
The Supreme Court Judges (Salaries and Conditions of Service) Act, 1958
1 [4A. Leave encashment.―A Judge shall be entitled in his entire service, including the period of service rendered either as a Judge of a High Court or in a pensionable post under the Union or a State or on re-employment, if any, to claim the cash equivalent of leave salary on his retirement 2 [in respect of the period of leave at his credit, calculated on full allowances basis,] to the extent of the maximum period prescribed for encashment of such leave under the All India Service (Leave) Rules, 1955.]Open in Lexace · Ask the AI about this section