(2)It shall be the duty of the Judge who has been so designated, in priority to other duties of his office, to attend the sittings of the Supreme Court at the time and for the period for which his attendance is required, and while so attending he shall have all the jurisdiction, powers and privileges, and shall discharge the duties, of a Judge of the Supreme Court.[Editorial comment-The Constitution (Ninety-ninth Amendment) Act, 2012, the term “the National Judicial Appointments Commission on a recommendation made to it by the Chief Justice of India” shall be used instead of the phrase “the Chief Justice of India.”Also Refer]
