(2)Every Judge of the Supreme Court shall be appointed by the President by warrant under his hand and seal [on the recommendation of the National Judicial Appointments Commission referred to in article 124A] [Substituted by Constitution (Ninety-Ninth Amendment) Act, 2014, dated 31.12.2014.] and shall hold office until he attains the age of sixty-five years:[* * *] [Omitted by Constitution (Ninety-Ninth Amendment) Act, 2014, dated 31.12.2014.][Provided that] [Substituted for the words 'Provided further that' by Constitution (Ninety-Ninth Amendment) Act, 2014, dated 31.12.2014.]-(a)a Judge may, by writing under his hand addressed to the President, resign his office:(b)a Judge may be removed from his office in the manner provided in clause (4).[(2-A) The age of a Judge of the Supreme Court shall be determined by such authority and in such manner as Parliament may by law provide.] [Inserted by the Constitution (Fifteenth Amendment) Act, 1963, Section 2. ]
