(1)As from the appointed day,--(a)there shall be a common High Court for the State of Assam and the State of Nagaland to be called the High Court of Assam and [Nagaland] [Inserted by North-Eastern Area (Reorganisation ) Act 81 of 1971, Section 28 (21-1-1972)] (hereinafter referred to as the common High Court);(b)the Judges of the High Court of Assam holding office immediately before that day shall, unless they have elected otherwise, become on that day the Judges of the common High Court.
