Section 101(3) in The Constitution of Jammu and Kashmir
(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.
