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, transfer a Judge from one High Court to any other High Court .(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.[Editorial comment-The Constitution (Seventh Amendment) Act, 1956, this has been changed to exclude clause (2). Additionally, it removes the phrase “within the territory of India” from clause (1). It relates to the President’s authority to move judges among the High Courts. Since providing a transfer allowance wasn’t essential, clause (2) was removed.Also Refer ][Editorial comment-The Constitution (Fifteenth Amendment) Act, 1963, according to new clause (2) of Article 222, judges who are transferred from one High court to another must get compensation.][Editorial comment-The Constitution (Ninety-ninth Amendment) Act, 2012, clause (1) of Article 222 of the Constitution shall be modified to read “on the recommendation of the National Judicial Appointments Commission referred to in Article 124A” in place of the wording “after consultation with the Chief Justice of India.”Also Refer]
