Section 11 in The National Investigation Agency Act, 2008
11. Power of Central Government to [designate Court of Session as] [Substituted 'constitute' by Act No. 16 of 2019, dated 24.7.2019.] Special Courts.
(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.](2)Where any question arises as to the jurisdiction of any Special Court, it shall be referred to the Central Government whose decision in the matter shall be final.[***] [Omitted 'sub-section (3)'by Act No. 16 of 2019, dated 24.7.2019.][***] [Omitted 'sub-section (4)'by Act No. 16 of 2019, dated 24.7.2019.][***] [Omitted 'sub-section (5)'by Act No. 16 of 2019, dated 24.7.2019.][***] [Omitted 'sub-section (6)'by Act No. 16 of 2019, dated 24.7.2019.][***] [Omitted 'sub-section (7)'by Act No. 16 of 2019, dated 24.7.2019.](8)For the removal of doubts, it is hereby provided that the attainment by [by the Sessions Judge of the Court of Session referred to in sub-section (1)] [Substituted 'a person appointed as a Judge or an Additional Judge of a Special Court' by Act No. 16 of 2019, dated 24.7.2019.] of the age of superannuation under the rules applicable to him in the service to which he belongs shall not affect his continuance as [judge of the Special Court and the appointing authority in consultation with the Central Government] [Substituted 'such Judge or Additional Judge and the Central Government' by Act No. 16 of 2019, dated 24.7.2019.] may by order direct that he shall continue as Judge until a specified date or until completion of the trial of the case or cases before him [,whichever is earlier]. [Substituted 'as may be specified in that order' by Act No. 16 of 2019, dated 24.7.2019.](9)[ When more than one Special Court is designated for an area or areas, the senior-most Judge shall distribute the business among them.] [Substituted by Act No. 16 of 2019, dated 24.7.2019.]
