(2)Every Judge of the Supreme Court shall be appointed by the President by warrant under his hand and seal on the recommendation of the National Judicial Appointments Commission referred to in article 124A and shall hold office until he attains the age of sixty-five years:Provided that--(a)a Judge may, by writing under his hand addressed to the President, resign his office(b)a Judge may be removed from his office in the manner provided in clause (4).
