Section 67A in The Limited Liability Partnership Act, 2008
67A. Establishment of Special Courts.-
(1)The Central Government may, for the purpose of providing speedy trial of offences under this Act, by notification, establish or designate as many SpecialCourts as may be necessary for such area or areas, as may be specified in the notification.(2)The Special Court shall consist of—(a)a single Judge holding office as Sessions Judge or Additional Sessions Judge, in case of offences punishable under this Act with imprisonment of threeyears or more; and(b)a Metropolitan Magistrate or a Judicial Magistrate of the first class, in the case of other offences, who shall be appointed by the Central Government with the concurrence of the Chief Justice of the High Court:Provided that until Special Courts are designated or established under sub-section (1), the Courts designated as Special Courts in terms of section 435 of theCompanies Act, 2013 shall be deemed to beSpecial Courts for the purpose of trial of offences punishable under this Act:Provided further that notwithstanding anything contained in the Code of Criminal Procedure, 1973, any offence committed under this Act, which is triable by a Special Court shall, until a Special Court is established under this Act or the Companies Act, 2013, be tried by a Court of Sessions or the Court of Metropolitan Magistrate or a Judicial Magistrate of the first class, as the case may be, exercising jurisdiction over the area.
