Section 99 in The Constitution of Jammu and Kashmir
99. Resignation or removal of a Judge of the High Court.
(1)A Judge of the High Court may, by writing under his hand addressed to the President, resign his office.(2)[ Omitted] [Sub-sections (2) Omitted by S.4 of the Constitution of Jammu and Kashmir (First Amendment) Act, 1959.].(3)[ Omitted] [Sub-sections (3) Omitted by S.4 of the Constitution of Jammu and Kashmir (First Amendment) Act, 1959.].
