Section 8 — Extraordinary leave.

The Supreme Court Judges (Salaries and Conditions of Service) Act, 1958
Extraordinary leave may be granted to a Judge for a period not exceeding six months, or for two or more periods not exceeding in the aggregate six months, during the whole period of his service as a Judge in excess of any leave permissible under the foregoing provisions of this Chapter, but no salary or allowances shall be payable in respect of such leave.

Official Hindi (PDF) ↗

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