Section 9 in The Rajasthan Sati (Prevention) Act, 1987
9. Trial of offences under this Act.
(1)Notwithstanding anything contained in the Code, all offences under this Act shall be triable only by a Special Court constituted under this Section.(2)The State Government shall, as soon as it receives information about the commission of Sati in any place within the State, by notification in the Official Gazette, constitute a Special Court consisting of a person to be appointed by the State Government after consultation with the Chief Justice of the High Court for the trial of all offences under this Act and every Special Court shall exercise jurisdiction in respect of the whole or such part of the State as may be specified in the notification.(3)A person shall not be qualified for appointment as a Judge of a Special Court unless he is in the cadre of a District and Session Judge in the State.
