Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2002 8 of 2003 [07 January 2003] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 16A Of Act 41 Of 1958 Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2002 8 of 2003 [07 January 2003] An Act further to amend the Supreme Court Judges (Salaries and Conditions of Service) Act, 1958. 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 Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2002. (2) It shall he deemed to have come into force on the 1st day of January, 1996. 2. Amendment Of Section 16A Of Act 41 Of 1958 :- In the Supreme Court Judges (Salaries and Conditions of Service) Act 1958, in section 16A, in sub-section (1),-- (i) in clause (a),-- (A) for the words "family pension calculated at the rate of sixty per cent. of the pension admissible to him", the words "family pension calculated at the rate of fifty per cent. of his salary" shall be substituted; (B) 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; (ii) in clause (b), for the words "family pension shall be thirty per cent. of the pension admissible", the words "family pension shall be 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.".