Section 6 in The Rajasthan High Court Ordinance 1949
6. Tenure of Judges.
(1)Subject to the provisions of sub-sections (2) and (3) every Judge of the High Court, shall hold office until he attains the age of 60 years except in the case of a Judge appointed under the proviso to sub-section (3) of section 4, who may hold office until he attains the age of sixty five years.(2)A Judge may by resignation under his hand addressed to the Rajpramukh resign his office.(3)A Judge may be removed from his office by an order of the Rajpramukh on the ground of misbehaviour or infirmity of mind or body if an independent tribunal composed of persons not below the rank of a Judge of a High Court appointed by the Rajpramukh in consultation with the Government of India reports that the Judge ought on any such ground to be removed.
