Section 1 in THE CONSTITUTION (NINETY-NINTH AMENDMENT) ACT, 2014
1. Received the assent of the President on December 31, 2014 and published in the Gazette of India, Extra., Part II, Section 1, dated 31st December, 2014, pp. 1-3, No. 49.
Statement of Objects and Reasons.-The Judges of the Supreme Court are appointed under clause (2) of Article 124 and the Judges of the High Courts are appointed under clause (1) of Article 217 of the Constitution, by the President. The Ad-hoc Judges and retired Judges for the Supreme Court are appointed under clause (1) of Article 127 and Article 128 of the Constitution respectively. The appointment of Additional Judges and Acting Judges for the High Court is made under Article 224 and the appointment of retired Judges for sittings of the High Courts is made under Article 224-A of the Constitution. The transfer of Judges from one High Court to another High Court is made by the President after consultation with the Chief Justice of India under clause (1) of Article 222 of the Constitution.
