Section 7 in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016
7. Designed Court.
(1)For the purposes of this Act the State Government may with the concurrence of the Chief Justice of the Allahabad High Court, by notification, in the Gazette, constitute one or more Designated Court in the cadre of the 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 including the Court constituted under the Provincial Insolvency Act, 1920 other than the Designated Court shall have jurisdiction in respect of any matter to which the provisions of this Act apply.(3)Any pending case in any other court to which the provisions of this Act apply shall form the date of commencement of this Act, stand transferred to the Designated Court.
