Section 8(1) in The Egress and Internal Movement (Control) Ordinance, 2005
(1)For the trial of offences punishable under section 3-A or section 3-B read with section 3-A, the Government may appoint as Special Judges having jurisdiction throughout the State, such persons who have for a period of not less than one year exercise the powers of a Sessions Judge under the Code of Criminal Procedure, 1989, or who have, for a period of not less than four years, exercised enhanced powers of [Judicial Magistrate] of the first class under section 30 of the said Code or who have, fora period of not less than ten years, practised at the Bar.
