| Constitutional Amendments
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The Constitution (One Hundred and Fourteenth Amendment) Bill, 2010
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- The Constitution (One Hundred and Fourteenth (Amendment) Bill, 2010 was introduced in the Lok Sabha on August 25, 2010 by the Minister of Law and Justice, Shri M. Veerappa Moily.
- The Bill seeks to amend Articles 217 and 224 of the Constitution relating to judges of the High Court.
- The Constitution allows every judge of a High Court including additional and acting judges to hold office till 62 years. The Bill increases the age limit to 65 years.
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| Current Status: Pending |
| Ministry: Law and Justice |
| Stage | Date |
| Introduction | Aug 25, 2010 |
| Com. Ref. | Sep 16, 2010 |
| Com. Rep. | Dec 09, 2010 |
| Lok Sabha | Introduced |
| Rajya Sabha | |
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