LexSection 3A — Salaries and allowances or Judges to be expenditure charged on Consolidated Fund of India.
The Delhi High Court Act, 1966
1 [ 3A. Salaries and allowances or Judges to be expenditure charged on Consolidated Fund of India.— Expenditure in respect of the salaries and allowances of Judges of the High Court of Delhi shall be expenditure charged on the Consolidated Fund of India.]Open in Lexace · Ask the AI about this section