Section 11(1) in The National Investigation Agency Act, 2008
(1)[The Central Government shall, in consultation with the Chief Justice of the High Court, by notification in the Official Gazette, for the trial of Scheduled Offences, designate one or more Courts of Session as Special Court] [Substituted 'The Central Government shall, by notification in the Official Gazette, for the trial of Scheduled Offences, constitute one or more Special Courts' by Act No. 16 of 2019, dated 24.7.2019.] for such area or areas, or for such case or class or group of cases, as may be specified in the notification.[Explanation. [Inserted by Act No. 16 of 2019, dated 24.7.2019.] - For the purposes of this sub-section, the expression "High Court" means the High Court of the State in which a Court of Session to be designated as Special Court is functioning.]
