220. Restriction on practice after being a permanent Judge
No person who, after the commencement of this Constitution, has held office as a permanent Judge of a High Court shall plead or act in any court or before any authority in India except the Supreme Court and the other High Courts.Explanation.-- In this article, the expression "High Court" does not include a High Court for a State specified in Part B of the First Schedule as it existed before the commencement of the Constitution (Seventh Amendment) Act, 1956.[Editorial comment-The Constitution (Seventh Amendment) Act, 1956, the old clause in Article 220 of the Constitution forbade retired judges from continuing their legal careers. As a result of the reform, retired High Court judges are now eligible to serve on the Supreme Court and in High Courts, but not the ones where they served as permanent judges.Also Refer ]
