Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HIGH COURTS ACT, 1911 18 of 1911 [18th August,1861] CONTENTS 1. Increase of number of judges of High Court 2. Power to establish additional High Courts 3. 3 4. Salaries 5. Short title HIGH COURTS ACT, 1911 18 of 1911 [18th August,1861] An Act to amend the High Courts Act, 1861. Be it enacted by the King's .Most Excellent Majesty, by and with the advice and consent of the Lords Spiritual and Temporal and Commons, in this present Parliament assembled, and by the authority of the same, as follows:- 1. Increase of number of judges of High Court :- the maximum number of judges of a High Court of Judicature in India, including the Chief Justice, shall be twenty, and section two of the High Courts Act, 1861, shall have effect accordingly. 2. Power to establish additional High Courts :- The power of His Majesty under section sixteen of the High Courts Act, 1861,'may be exercised from time to time, anf a High Court m a y beestablished wider that section in any .portion of the territories within His Majesty's (dominion in India, whether or not included within .the limits of the local jurisdiction of another High Court; and, where such a High Court is established in any part of such territories included within the limits of the local jurisdiction of another High Court, it shall be lawful for His Majesty by letters patent to 'alter the local jurisdiction of that other High Court and to make such incidental, consequential, and supplemental provisions as may appear to be necessary by reason of the alteration of those limits. 3. 3 :- Subject to the provisions of section two of the High Courts Act, 1861, as amended by this Act, regulating the number and qualifications of judges, it shall be lawful for the Governor-General in Council to appoint from time to time persons to act as additional judges of any High Court for such period not exceeding two years as may be required, and the judges so 'appointed shall, whilst so; acting, have all the powers of a judge of the High Court appointed by His Majesty under section two of the said Act: Provided that such additional judges shall not be taken into account in determining the proportions specified in the proviso to that section. 4. Salaries :- The salaries of any judges or temporary judges appointed under this Act shall be paid out of the Revenues of India. 5. Short title :- This Act may be cited as the Indian High Courts Act, 1911, and shall be construed as one with the High Courts Act, 1861, and that Act and the High Courts Act, 1861, and this Act, may be Cited together as the High Courts Act, 1861 to 1911.