Section 95 in The Constitution of Jammu and Kashmir
95. Appointment and tenure of office of Judges.
- [(1)] [Section 95 renumbered as sub-section (1) by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] Every Judge of the High Court shall be appointed by the President by warrant under his hand and seal after consultation with the Chief Justice of India, the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.], and in the case of appointment of a Judge other than the Chief Justice, the Chief Justice of the High Court and [shall hold office, in the case of an additional or acting judge, as provided in section 100-A, and in any of the case until he attains the age of [sixty two years] [Substituted by the Constitution of Jammu and Kashmir (First Amendment) Act,1959, S.2 for 'shall hold office until he attains age of Sixty years'.]].(2)[ If any question arises as to the age of a Judge of the High Court, the question shall be decided by the President after consultation with the Chief Justice of India and the decision of the President shall be final] [Inserted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.].
