- The appointment of a Judge may, with the concurrence of the High Court, be made from any of the following sources :(a)By deputation from amongst persons having held for at least seven years a judicial office in India; or(b)By re-employment after retirement on superannuation of a person who has for at least seven years held a judicial office in India; or(c)By direct recruitment from amongst persons eligible for appointment under sub-sections (3) and (4) of Section 4.
