Section 6(1) in Himachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 1999
(1)For the purposes of this Act, the Government, may, with the concurrence of the Chief Justice of the High Court, by notification, constitute a Special Court in the cadre of a District and Sessions Judge or designate [all or any of the District and Session Courts as Special Court] [Substituted for the words 'one of the Session Courts as a Special Court' vide H.P. Act No. 7 of 2007.] for the purposes of this Act.
