Parliament may, by law, regulate the procedure for the appointment of Chief Justice of India and other Judges of the Supreme Court and Chief Justices and other Judges of High Courts and empower the Commission to lay down by regulations the procedure for the discharge of its functions, the manner of selection of persons for appointment and such other matters as may be considered necessary by it.[Editorial comment-The Constitution (Ninety-ninth Amendment) Act, 2012, specifies the ability of Parliament to enact laws. The Chief Justice of India, along with the other Supreme Court and High Court justices, may be recommended by regulation that is to be managed by the Indian Parliament. The committee may propose any rules and processes necessary for this arrangement.{>https://en.wikipedia.org/wiki/Ninety-ninth_Amendment_of_the_Constitution_of_India Also Refer]}}
