Report No. 95

6.10. The fourth issue: qualification of judges.-

The fourth issue relates to the qualifications to be required of the judges to be posted to the Constitutional Division. We envisage that the judges to be so appointed should, bodies satisfying the qualifications laid down in Article 124(3) of the Constitution for appointment as a judge of the Supreme Court, have special knowledge of, or experience in constitutional law. We do not, however, recommend the insertion in the Constitution (or in related legislation) of any provisions as such on the above point. It is expected that when appointing judges to that division, the above consideration will be borne in mind.