Section 4 in THE CONSTITUTION (FIFTEENTH AMENDMENT) ACT, 1963
4. Amendment of Article 217.-
In Article 217 of the Constitution,-(a)in clause (1), for the words "sixty years", the words "sixty-two years" shall be substituted;(b)after clause (2), the following clause shall be inserted and shall be deemed always to have been inserted, namely:-"(3) If any question arises as to the age of a Judge of a High Court, the question shall be decided by the President after consultation with the Chief Justice of India and the decision of the President shall be final.".
