Section 17 in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003
17. Procedure and powers of Designated Court regarding offences.
(1)The Designated Court may take cognizance of the offence without the accused being committed to it for trial and, in trying the accused person, shall follow the procedure prescribed in the Code of Criminal Procedure, 1973 for the trial of warrant cases by Magistrates.(2)The provisions of the Code of Criminal Procedure, 1973 (2 of 1974) except section 438 thereof shall, so far as may be, apply to the proceedings before a Designated Court and for the purposes of the said provisions a Designated Court shall be deemed to be a Magistrate.
