1. THE HIGH COURT JUDGES (SALARIES AND CONDITIONS OF SERVICE) AMENDMENTACT, 2002 ACT NO. 7 OF 2003 [7th January, 2003.] An Act further to amend the High Court Judges (Salaries and Conditions of Service) Act, 1954. BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:- 1. Short title and commencement.-(1) This Act may be called the High Court Judges (Salaries and Conditions of Service) Amendment Act, 2002. (2) It shall be deemed to have come into force on the 1st day of January, 1996. THE HIGH COURT JUDGES (SALARIES AND CONDITIONS OF SERVICE) AMENDMENTACT, 2002 ACT NO. 7 OF 2003 [7th January, 2003.] An Act further to amend the High Court Judges (Salaries and Conditions of Service) Act, 1954. BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:- 1. Short title and commencement.-(1) This Act may be called the High Court Judges (Salaries and Conditions of Service) Amendment Act, 2002. (2) It shall be deemed to have come into force on the 1st day of January, 1996.

2. Amendment of section 17A of Act 28 of 1954.-In the High Court Judges (Salaries and Conditions of Service) Act, 1958, in section 16A, in sub-section (1),- (i) for the words "sixty per cent. of the pension admissible to him", the words "fifty per cent. of his Salary" shall be substituted; (ii) for the words "and thereafter at the rate of half of the family pension so admissible", the words "and thereafter at the rate of thirty per cent. of his salary" shall be substituted; (iii) before the Explanation, the following proviso shall be inserted, namely:- "Provided that in no case the amount of family pension calculated under this sub-section shall exceed the pension payable to the Judge under this Act.". ---- K. N. CHATURVEDI, Additional Secy. to the Govt. of India. 2. Amendment of section 17A of Act 28 of 1954.-In the High Court Judges (Salaries and Conditions of Service) Act, 1958, in section 16A, in sub-section (1),- (i) for the words "sixty per cent. of the pension admissible to him", the words "fifty per cent. of his Salary" shall be substituted; (ii) for the words "and thereafter at the rate of half of the family pension so admissible", the words "and thereafter at the rate of thirty per cent. of his salary" shall be substituted; (iii) before the Explanation, the following proviso shall be inserted, namely:- "Provided that in no case the amount of family pension calculated under this sub-section shall exceed the pension payable to the Judge under this Act.". ---- K. N. CHATURVEDI, Additional Secy. to the Govt. of India.