Section 100 in The Constitution of Jammu and Kashmir
100. Appointment of Acting Judges.
(1)When the office of the Chief Justice is vacant or when the Chief Justice is by reason of absence or otherwise unable to perform the duties of his office, the duties of the office shall be performed by such one of the other Judges of the Court as the President may appoint for the purpose.(2)[ Omitted] [Sub-sections (2) Omitted by S.5 of the Constitution of Jammu and Kashmir (First Amendment) Act, 1959.].
