(3)No person appointed as an additional or acting Judge of a High Court shall hold office after attaining the age ofsixty-two years.[Editorial comment-The Constitution (Seventh Amendment) Act, 1956, the replacement article concerns the appointment of extra and acting judges. This is required when a High Court’s Chief Justice is absent or unavailable.Also Refer ][Editorial comment-The Constitution (Ninety-ninth Amendment) Act, 2012, by amending the existing Article 224, the term “the President may, in agreement with the National Judicial Appointments Commission, appoint” will be used in place of the phrases “the President may appoint” in clauses (1) and (2).Also Refer]
