Section 11(2) in The Terrorist And Disruptive Activities (Prevention) Act, 1987
(2)If, having regard to the exigencies of the situation prevailing in a State, the Central Government is of the opinion that,(a)the situation prevailing in such State is not conducive to a fair, impartial or speedy trial, or(b)it is not likely to be feasible without occasioning the breach of peace or grave risk to the safety of the accused, the witnesses, the Public Prosecutor and the Judge of the Designated Court or any of them, or(c)it is not otherwise in the interests of justice,it may, with the concurrence of the Chief Justice of India (such concurrence to be obtained on a motion moved in that behalf by the Attorney-General), transfer any case pending before a Designated Court in that State to any other Designated Court within that State or in any other State.
