125. Salaries, etc., of Judges.—
1[
(1) There shall be paid to the Judges
of the Supreme Court such salaries as may be determined by Parliament by law
and, until provision in that behalf is so made, such salaries as are specified in
the Second Schedule.]
(2) Every Judge shall be entitled to such privileges and allowances and to such
rights in respect of leave of absence and pension as may from time to time be
determined by or under law made by Parliament and, until so determined, to such
privileges, allowances and rights as are specified in the Second Schedule:
______________________________________________
1. Subs. by the Constitution (Fifty-fourth Amendment) Act, 1986, s. 2, for cl.
(1)
(w.e.f. 1-4-1986).
60 THE CONSTITUTION OF INDIA
(Part V.—The Union)
Provided that neither the privileges nor the allowances of a Judge nor his
rights in respect of leave of absence or pension shall be varied to his
disadvantage after his appointment.
