Section 8 in The Egress and Internal Movement (Control) Ordinance, 2005
8. [ Appointment and jurisdiction of Special Judges. [Section 9 to 20 substituted for section 8 and section renumbered as section 21 by Act No. XXIV of 1967, Section 8 and 9 were inserted by Ordinance X of 2007.]
(1)For the trial of offences punishable under section 3-A or section 3-B read with section 3-A, the Government may appoint as Special Judges having jurisdiction throughout the State, such persons who have for a period of not less than one year exercise the powers of a Sessions Judge under the Code of Criminal Procedure, 1989, or who have, for a period of not less than four years, exercised enhanced powers of [Judicial Magistrate] of the first class under section 30 of the said Code or who have, fora period of not less than ten years, practised at the Bar.(2)A Special Judge shall try any offence punishable under section 3-A or section 3-B read with section 3-A which the Government, by general or special order in writing, direct to be tried by him and may hold his sittings for the trial of any case in any place fixed by the Government.
