Section 2 in The Jharkhand Special Courts Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)`Act' means Prevention of Corruption Act, 1988;(b)"authorized officer" means any serving officer belonging to Jharkhand Superior Judicial Service and who is or has been Sessions Judge/Additional Sessions Judge, nominated by the State Government with the concurrence of the High Court for the purpose of Section 13;(c)"Code" means the Code of Criminal Procedure, 1973; (2 of 1974)(d)"Declaration" in relation to an offence, means a declaration made under Section 5 in respect of such offence;(e)"Offence" means an offence of criminal misconduct which attracts application of Section13(1)(e) of the Act (49 of 1988) either independently or in combination with any other provision of the Act (49 of 1988) or any of the provision of Indian Penal Code (i860);(f)"Special Court" means a Special Court established under Section 3; and(g)Words and expressions used herein and not defined but defined in the Code or the Act shall have the meanings respectively assigned to them in the Code or the Act.Chapter-II Establishment of Special Courts
