THE CONSTITUTION (FIFTY-FOURTH AMENDMENT) ACT, 1986

Statement of Objects and Reasons appended to the Constitution
       (Fifty-fourth Amendment) Bill, 1986 which was enacted as
        the  Constitution  (Fifty-fourth   Amendment) Act, 1986

                   STATEMENT OF OBJECTS AND REASONS

The  salaries  of Judges of the Supreme Court and the High Courts  are
governed  by  the provisions of Part D of the Second Schedule  to  the
Constitution of India as indicated below:

Chief Justice of India                             Rs. 5,000 per month
Judges of the Supreme Court                 Rs. 4,000 per month
Chief Justice of a High Court                 Rs. 4,000 per month
Judges of a High Court                             Rs. 3,500 per month

2.   These  salaries  have remained static since  1950,  despite  high
inflation  and price rise that has taken place during all these years.
The  Joint  Conference  of  Chief Justices, Chief  Ministers   and  Law
Ministers  of the States held on 31st August and 1st September, 1985,
inter   alia,  discussed  and   recommended   improvement  in   service
conditions of Judges including increase in their salaries, not only to
minimise  the inflationary pressures on them but also to attract  best
talents in the country to man the judicial posts.

3.   Having  considered all aspects of the matter, it is  proposed  to
increase the salaries of the Judges as detailed below:

Chief Justice of India                         Rs. 10,000 per month
Judges of the Supreme Court             Rs.   9,000 per month
Chief Justice of a High Court             Rs.  9,000 per month
Judges of a High Court                         Rs.   8,000 per month

4.   This  Bill  seeks to amend Part D of the Second Schedule  to  the
Constitution  to give effect to the above increases in the salaries of
Judges  and  to make an enabling provision in articles 125 and 221  to
provide  for changes in the salaries of Judges in future by Parliament
by law.

NEW DELHI;                                             A. K. SEN.

The 4th August, 1986.

                           

THE CONSTITUTION (FIFTY-FOURTH AMENDMENT)
                              ACT, 1986

                                                [14th March, 1987.]

An Act further to amend the Constitution of India.

BE it enacted by Parliament in the Thirty-seventh Year of the Republic
of India as follows:-

1.   Short  title  and commencement.-(1) This Act may  be  called  the
Constitution (Fifty-fourth Amendment) Act, 1986.

(2)  It  shall  be deemed to have come into force on the  1st  day  of
April, 1986.

2.   Amendment of article 125.-In article 125 of the Constitution, for
clause (1), the following clause shall be substituted, namely:-

"(1)  There  shall  be paid to the Judges of the  Supreme  Court  such
salaries  as  may be determined by Parliament by such law  and,  until
provision  in that behalf is so made, salaries as are specified in the
Second Schedule.".

3.   Amendment of article 221.-In article 221 of the Constitution, for
clause (1), the following clause shall be substituted, namely:-

"(1)  There  shall  be  paid to the Judges of  each  High  Court  such
salaries  as  may be determined by Parliament by such law  and,  until
provision  in that behalf is so made, salaries as are specified in the
Second Schedule.".

4.   Amendment  of  Second   Schedule.-In the Second  Schedule  to  the
Constitution, in Part D,-

(a) in sub-paragraph (1) of paragraph 9,-

(i)  for  the  figures and word "5,000 rupees", the figures  and  word
"10,000 rupees" shall be substituted;

(ii)  for  the figures and word "4,000 rupees", the figures  and  word
"9,000 rupees" shall be substituted;

(b) in sub-paragraph (1) of paragraph 10,-

(i)  for  the  figures and word "4,000 rupees", the figures  and  word
"9,000 rupees" shall be substituted;

(ii)  for  the figures and word "3,500 rupees", the figures  and  word
"8,000 rupees" shall be substituted.