Section 101(2) in The Constitution of Jammu and Kashmir
(2)The Chief Justice shall, with the approval of the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.], determine the number of Judges who shall sit from time to time at Jammu and at Srinagar for such period as may be deemed necessary.
