Section 10 in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004
10. Designated Court.
(1)For the purposes of this Act, the Government may, with the concurrence of the Chief Justice of the Madras High Court, by notification, in the Official Gazette, constitute one or more Designated Courts in the cadre of District and Sessions Judge including Additional District and Sessions Judge for such area or areas or for such case or class or group of cases, as may be specified in the notification.(2)No Court other than the Designated Court shall have jurisdiction in respect of any matter to which the provisions of this Act are invoked.(3)Any pending case in any other court in respect of which the provisions of this Act are invoked shall stand transferred to the Designated Court from the date of order issued under sub-section (2) of section 4 of this Act.
