Section 12 in THE CONSTITUTION (FIFTEENTH AMENDMENT) ACT, 1963
12. Amendment of the Seventh Schedule.-
In the Seventh Schedule to the Constitution, in List I, in entry 78, after the word "organisation", the brackets and words "(including vacations)" shall be inserted and shall be deemed always to have been inserted.[The Constitution (Fifteenth Amendment) Act, 1963, enabled the High Court to issue writs to any person or authority even outside the jurisdiction of its terrorist if the cause of action arises within its territorial boundaries. The High Court judge’s age of retirement was changed under Article 217. Judges should be moved from one High Court to another, only if it is deemed to be in the public’s interest and by consensus. The Judge who is so transferred might anticipate facing an increased financial burden as a result of this move. So, according to new clause (2) of Article 222, judges who are transferred from one High court to another must get compensation.Also Refer]
