(1)Any District Judge may be suspended or removed from office by [the Government] [Substituted by Act XIV of 2002 for 'His Highness'. (For earlier amendments see Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985, Act X of 1996 and Act XI of 2000).] on the report of the High Court.(2)[ Any Subordinate Judge or Munsiff may be suspended from office by the High Court subject to the confirmation of the Government or removed from office by the Government on the report of the High Court.] [Section 27(2) substituted ibid.]
