Report No. 80
3.2. Appointment by Head of State.-
Under the constitutional scheme in several countries, the appointment of judges to the superior courts is made by the Government in the name of the Head of the State, and there is no special provision for consultation with any other person or authority. In this category fall Australia1-2, Canada and the United Kingdom-to mention some of the principal examples in the Commonwealth.
1. Section 72, Commonwealth of Australia Constitution Act, 1900.
2. See, however, para. 3.6, infra, as to Australia.
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