Section 3 in The Jharkhand Special Courts Act, 2016
3. Establishment of Special Courts.
(1)The State Government shall, for the purpose of speedy trial of^offence, by notification, establish as many Courts as considered adequate to be called Special Courts.(2)A Special Court shall be presided over by a Judge to be nominated by the State Government with the concurrence of the Jharkhand High Court.(3)No persor shall be qualified for nomination as a Judge of a Special Court unless he is a member of Jharkhand Superior Judicial Service and is or has been a Sessions Judge/Additional Sessions Judge in the State.
