Constitution of India, 1949
127. Appointment of ad-hoc Judges.-
(1) If at any time there should not be a
quorum of the Judges of the Supreme Court available to hold or continue any
session of the Court, the Chief Justice of India may, with the previous consent
of the President and after consultation with the Chief Justice of the High
Court concerned, request in writing the attendance at the sittings of the
Court, as an ad hoc Judge, for such period as may be necessary, of a Judge of a
High Court duly qualified for appointment as a Judge of the Supreme Court to be
designated by the Chief Justice of India.
(2) It shall be the duty of the Judge who has
been so designated, in priority to other duties of his office, to attend the
sittings of the Supreme Court at the time and for the period for which his attendance
is required, and while so attending he shall have all the jurisdiction, powers
and privileges, and shall discharge the duties, of a Judge of the Supreme
Court.