Section 34 — Suspension of Subordinate Judges by High Court or District Judge.

The High Court may suspend any Subordinate Judge from office pending the result of an enquiry into his behaviour under this section. Any District Judge may, whenever he sees urgent necessity for so doing, suspend from office any Subordinate Judge under his control. But whenever the District Judge suspends any such Subordinate Judge, he shall forthwith report the case for the orders of the High Court. Saving of power of Government to suspend or dismiss.— Nothing in this section or in section thirty-three shall be held to interfere with the right of Government to suspend, or remove from office, any Subordinate Judge at their discretion.

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