Section 96 in The Constitution of Jammu and Kashmir
96. Qualifications for appointment.
- A person shall not be qualified for appointment as a Judge of the High Court unless he is a citizen of India, and(a)has for atleast ten years held a judicial office in the State or in any other part of India ; or(b)has for atleast ten years been an advocate of the State High Court or of any other High Court in India or of two or more such courts in succession.Explanation. - For the purposes of this section in computing the period during which a person has been an advocate of a High Court, there shall be included any period during which the person has held judicial office after he became an advocate.
