(2)In relation to any such High Court,-[* * *] [Omitted by the Constitution (Ninety-Ninth Amendment) Act, 2014, dated 31.12.2014.](b)the reference in article 227 to the Governor shall, in relation to any rules, forms or tables for subordinate Courts, be construed as a reference to the Governor of the State in which the subordinate Courts are situate; and(c)the references in articles 219 and 229 to the State shall be construed as a reference to the State in which the High Court has its principal seat:Provided that if such principal seat is in a Union territory, the references in articles 219 and 229 to the Governor, Public Service Commission, Legislature and Consolidated Fund of the State shall be construed respectively as references to the President, Union Public Service Commission, Parliament and Consolidated Fund of India.]
