(2)Every judge of the Federal Court shall be appointed by His Majesty by warrant under the Royal Sign Manual and shall. hold office until he attains the age of sixty-five years :Provided that-(a)a judge may by resignation under his hand addressed to the Governor-General resign his office;(b)a judge may be removed from his office by His Majesty by warrant under the Royal Sign Manual on the ground of misbehaviour or of infirmity of mind or body, if the Judicial Committee of the Privy Council, on reference being made to them by His Majesty, report that the judge ought on any such ground to be removed.
