222. Transfer of a Judge from one High Court to another. -
(1)The President may, [on the recommendation of the National Judicial Appointments Commission referred to in article 124A] [Substituted by the Constitution (Ninety-Ninth Amendment) Act, 2014, dated 31.12.2014.], transfer a Judge from one High Court to any other High Court [* * *] [The words " within the territory of India" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 14.].(2)[ When a Judge has been or is so transferred, he shall, during the period he serves, after the commencement of the Constitution (Fifteenth Amendment) Act, 1963, as a Judge of the other High Court, be entitled to receive in addition to his salary such compensatory allowance as may be determined by Parliament by law and, until so determined, such compensatory allowance as the President may by order fix.] [Inserted by the Constitution (Fifteenth Amendment) Act, 1963, Section 5 (w.e.f. 5.10.1963). Original Clause (2) was omitted by the Constitution (Seventh Amendment) Act, 1956, Section 14. ]
