(1)The President may, [on the recommendation of the National Judicial Appointments Commission referred to in article 124A] [Substituted by the Constitution (Ninety-Ninth Amendment) Act, 2014, dated 31.12.2014.], transfer a Judge from one High Court to any other High Court [* * *] [The words " within the territory of India" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 14.].
