Constitution of India, 1949
224.Appointment of additional and acting
Judges.-
(1) If by reason of any temporary increase in
the business of High Court or by reason of arrears of work therein, it appears
to the President that the number of the Judges of that Court should be for the
time being increased, the President may appoint duly qualified persons to be
additional Judges of the Court for such period not exceeding two years as he
may specific.
(2) When any Judge of a High Court other than
the Chief Justice is by reason of absence or for any other reason unable to perform
the duties of his office or is appointed to act temporarily as Chief Justice,
the President may appoint a duly qualified person to act as a Judge of that
Court until the permanent Judge has resumed his duties.
(3) No person appointed as an additional or
acting Judge of a High Court shall hold office after attaining the age of
sixty-two years.