Report No. 80
5.7. Variation in above description in regard to High Court common to two States.-
It may be mentioned that some variation in the practice has been made in the case of appointment of a Judge to a High Court which is common to two of more States having a common Governor as well as to a High Court which is common to two or more States, each having a separate Governor. In such cases the Chief Minister of each of such States as well as the common Governor or each one of the Governors, as the case may be comes in the picture and has to be consulted.
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