(3)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Act No. 2 of 1974) any offence committed by a member of the Armed Police and punishable under this Act, shall be enquired into or tried by Arunachal Armed Police court only which may be convened under section 22 provided that-(i)when the offender is on leave or absent from duty or is on active duty ; or(ii)when the offence is not connected with the offender's duties as a member of the Armed Police ; or(iii)when an offence is committed by a member of the Armed Police along with any other person who is not subject to this Act and whose identity is known ; the offence may, if the prescribed authority, with in the limits of whose jurisdiction the offence has been committed, so directs, be enquired into or tried by an ordinary criminal court having jurisdiction.
