Section 5(1) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015
(1)After issuing notification under sub-section (1) of section 3 or order under sub-section (1) of section 4, the Chief Justice of the concerned High Court shall, by order, constitute Commercial Appellate Division having one or more Division Benches for the purpose of exercising the jurisdiction and powers conferred on it by the Act.
