The Chief Justices of High Courts,other than the High Court of Delhi are appointed by the President of India, as provided under Article 217 of the Constitution, in consultation with the Chief Justice of India and the Governor of the State. The Chief Justice of the High Court of Delhi is appointed by the President of India, in consultation with the Chief Justice of India. In either case, the Chief Justice of India is required to consult with two senior-most judges of the Supreme Court.