Section 5 in The Tribunals Of Criminal Jurisdiction Act, 1952.
5. Procedure in trials.—
(1)A Tribunal may take cognizance of scheduled offences without the accused being committed to it for trial and, in trying accused persons, shall follow the procedure prescribed by the Code for the trial of warrant cases by Magistrates instituted otherwise than on a police report:Provided that Tribunal shall not be bound to adjourn any trial for any purpose unless such adjournment is, in its opinion, necessary in the interests of justice:Provided further that for the purpose of sub-section (1) of section 356 of the Code English shall be deemed to be the language of a Tribunal and where under the provisions of that sub-section the evidence or witnesses is taken down in the presence and hearing and under the personal direction and superintendence of the Judge presiding over a Tribunal and not by such Judge himself, the provisions of subsection (3) of section 356 shall not apply.
