Section 9 in THE CONSTITUTION (NINETY-NINTH AMENDMENT) ACT, 2014
9. Amendment of Article 224-A.-
In Article 224-A of the Constitution, for the words "the Chief Justice of a High Court for any State may at any time, with the previous consent of the President", the words "the National Judicial Appointments Commission on a reference made to it by the Chief Justice of a High Court for any State, may with the previous consent of the President" shall be substituted.Declared unconstitutional by Supreme Court Advocates-on-Record Assn. v. Union of India, 2015 SCC OnLine SC 964.
