Section 101 in The Constitution of Jammu and Kashmir
101. Place of sitting of the Court.
(1)The usual places of sitting of the High Court shall be Jammu and Srinagar.(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.(3)Whenever it appears to the Chief Justice that it is desirable that the High Court should hold its sitting at place other than Srinagar and Jammu, one or more Judges of the High Court as determined by him shall, with the previous approval of the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.], sit at such place.
