Report No. 80

3.4. Australia.-

In Australia,1 judges of the High Court and other Courts created by Parliament shall be appointed by the Governor-General-in-Council and shall not be removed except by the Governor-General-in-Council on an address from both the Houses of Parliament in the same session praying for such removal on the ground of misbehaviour or incapacity".

1. Section 72, Commonwealth of Australia Constitution Act, 1900.