(1)If by reason of any temporary increase in the business of High Court or by reason of arrears of work therein, it appears to the President that the number of the Judges of that Court should be for the time being increased,the President may, in consultation with the National Judicial Appointments Commission, appoint duly qualified persons to be additional Judges of the Court for such period not exceeding two years as he may specify .(2)When any Judge of a High Court other than the Chief Justice is by reason of absence or for any other reason unable to perform the duties of his office or is appointed to act temporarily as Chief Justice, the President may, in consultation with the National Judicial Appointments Commission, appoint a duly qualified person to act as a Judge of that Court until the permanent Judge has resumed his duties.(3)No person appointed as an additional or acting Judge of a High Court shall hold office after attaining the age ofsixty-two years.[Editorial comment-The Constitution (Seventh Amendment) Act, 1956, the replacement article concerns the appointment of extra and acting judges. This is required when a High Court’s Chief Justice is absent or unavailable.Also Refer ][Editorial comment-The Constitution (Ninety-ninth Amendment) Act, 2012, by amending the existing Article 224, the term “the President may, in agreement with the National Judicial Appointments Commission, appoint” will be used in place of the phrases “the President may appoint” in clauses (1) and (2).Also Refer]
