The Central Government has notified Supreme Court Judges (Amendment) Rules, 2022 further to amend the Supreme Court Judges Rules, 1959.

The Amendment inserts a proviso to rule 3 B, stating that the chauffeur (equivalent to the level of Chauffer in the Supreme Court) and secretarial assistant (equivalent to the level of the Branch Officer in the Supreme Court) must be deployed with a retired Chief Justice and a retired Judge of Supreme Court for a period of one year from the date of retirement from the establishment of Supreme Court or a High Court with full pay and allowances admissible to regular employees of Supreme Court.

The amendment also inserts Rule 3C dealing with Security Cover. The provision states that A retired Chief Justice or retired Judges shall be entitled to a security cover round the clock at residence in addition to round the clock personal security guard for a period of one year from the date of retirement.

The amendment inserts a new proviso to rule 4 providing that  a retired Chief Justice shall be entitled to a rent free Type-VII accommodation at Delhi (other than the designated official residence) for a period of six month from the date of retirement.

The Amendment also inserts a new provision i.e. Rule 5A dealing with Protocol providing A retired Chief Justice or a retired Judge shall be entitled to protocol to extend courtsies at ceremonial lounges at airports.

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