(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 Appointment Commission, appoint] [Substituted for the word 'the Presidnet may appoint' by Constitution (Ninety-Ninth Amendment) Act, 2014, dated 31.12.2014.] a duly qualified person to act as a Judge of that Court until the permanent Judge has resumed his duties.
