Section 36(2) in The Punjab Reorganisation Act, 1966
(2)The President may, after consultation with the Chief Justice of the common High Court and the Governors of the States of Punjab and Haryana, by notified order, provide for the establishment of a permanent bench or benches of that High Court at one or more places within the territories to which the jurisdiction of the High Court extends other than the principal seat of the High Court, and for any matters connected therewith.
