Section 5(3) in The Arunachal Pradesh Control of Organised Crime Act, 2002
(3)A Special Court shall be presided over by a judge to be appointed by the State Government, with the concurrence of the Chief Justice of the Gauhati High Court. The State Government may also appoint with the concurrence of the Chief Justice of the Gauhati High Court, additional Judges of exercise jurisdiction in a Special Court.
