(d)before the 26th January 1950, by any Court or Tribunal in any acceding State if -(i)the presiding Judge or, if the Court or Tribunal consisted of two or more Judges at least one of the Judges, was an officer of the Government authorised to sit as such Judge by the State or the Ruler thereof or by the Central Government; and(ii)the reception or detention in the Province of persons detained by any such Court or Tribunal has been authorised by general or special order by the Provincial Government].
