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[Cites 0, Cited by 18] [Article 224] [Constitution]

Constitution Subarticle

Article 224(1) in Constitution of India

(1)If by reason of any temporary increase in the business of High Court or by reason of arrears of work therein, it appears to the President that the number of the Judges of that Court should be for the time being increased,the President may, in consultation with the National Judicial Appointments Commission, appoint duly qualified persons to be additional Judges of the Court for such period not exceeding two years as he may specify .