Section 2 in The West Bengal Criminal Law Amendment (Special Courts) Act, 1949.
2. Special Courts
(1)The State Government may, by notification in the Official Gazette constitute as many Special Courts as may be necessary for such area or areas, as may be specified in the notification.(2)The State Government shall appoint, as a Judge to preside over a Special Court, any person who —(a)is or has been, or is qualified under clause (2) of article 217 of the Constitution of India for appointment, as a Judge of a High Court, or(b)has, for a period of not less than one year, been a Sessions Judge or an Additional Sessions Judge.(3)Every Special Court shall have jurisdiction over the particular area for which ii has been constituted and shall sit at such place or places as the Slate Government may, by notification in the Official Gazette, specify in this behalf.
