Section 3 in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012
3. Procedure for nomination of Presiding Judge.
(1)The State Government shall nominate serving. officer belonging to the Madhya Pradesh Higher Judicial Service in consultation with the High Court of Madhya Pradesh to be the Presiding Judge of the Special Court.(2)The jurisdiction of a Special Court under the Act shall be such as may be decided by the State Government in consultation with the High Court.(3)The Special Court shall have its sittings at such place or places as may be decided by the State Government in consultation with the High Court.(4)The Presiding Judge shall be assisted by such officers and staff as may be decided by the State Government in consultation with the High Court.
