Section 5 in Uttar Pradesh Dacoity Affected Areas Act, 1983
5. Constitution of Special Courts
(1)For the purposes of speedy trial of scheduled offences committed in a dacoity affected area, the State Government may, in consultation with the High Court, constitute, by notification, as many special courts as may be necessary in or in relation to such dacoity affected area or areas as may be specified in such notification.(2)A Special Court shall consist of a single Judge, who shall be appointed by the High Court from amongst the serving Sessions' Judges or Additional Sessions Judges.Explanation.--In this sub-section, the word "appoint" shall have the meaning assigned to it in the Explanation to Section 9 of the Code of Criminal Procedure, 1973.
