2[28A. Establishment of separate High Courts for the States of Meghalaya, Manipur and Tripura.-

(1) On and from the commencement of the North-Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act, 2012, there shall be a High Court-

(a) for the State of Meghalaya to be called the High Court of Meghalaya;

(b) for the State of Manipur to be called the High Court of Manipur;

(c) for the State of Tripura to be called the High Court of Tripura.

(2) The principal seat of the High Court of Meghalaya, the High Court of Manipur and the High Court of Tripura shall respectively be at such place as the President may, by notified order, appoint.

(3) Notwithstanding anything contained in sub-section (2), the Judges and division courts of the High Court of Meghalaya, the High Court of Manipur and the High Court of Tripura may sit at such other place or places in the States of Meghalaya, Manipur and Tripura respectively, other than their principal seat as the Chief Justice of the respective High Court may, with the approval of the Governor of the State concerned, appoint.