Section 9(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)[ The Government [in consultation with the High Court,] [Section 9(2) substituted by Act XLII of 1956.] may, by general or special order in the Government Gazette, direct at what place or places the Court of Session shall ordinarily hold its sitting ; but if in any particular case, the Court of Session is of opinion that it will tend to the general convenience of the parties and witnesses to hold its sitting at any other place in the sessions divisions, it may, with the consent of the prosecution and the accused, sit at that place for the disposal of the case or the examination of any witness or witnesses therein].
