Central Govt. notifies rules to amend High Court Judges Rules, 1956 — High Court Judges (Amendment) Rules, 2019
G.S.R. 565(E)— In exercise of the powers conferred by Section 23 read with Section 24, of the High Court Judges (Salaries and
G.S.R. 565(E)— In exercise of the powers conferred by Section 23 read with Section 24, of the High Court Judges (Salaries and