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[Cites 0, Cited by 116] [Article 229] [Constitution]

Constitution Subarticle

Article 229(1) in Constitution of India

(1)Appointments of officers and servants of a High Court shall be made by the Chief Justice of the Court or such other Judge or officer of the Court as he may direct:Provided that the Governor of the State may by rule require that in such cases as may be specified in the rule no person not already attached to the Court shall be appointed to any office connected with the Court save after consultation with the State Public Service Commission.