(4)(i)Every Battalion Armed Police Court shall be presided over by three members to be appointed by the State Government of the Inspector General of Police.(ii)An officer not below the rank of a Superintendent or Police or a Commandant of the Armed Police shall be the presiding judge of a Battalion Armed Police Court.(iii)Two officers not below the rank of an assistant commandant of the Armed Police shall be the member judge of a Battalion Armed Police Court.
