Section 30 in The Protection of Human Rights Act, 1993
30. Human Rights Courts.
- For the purpose of providing speedy trial of offences arising out of violation of human rights, the State Government may, with the concurrence of the Chief Justice of the High Court, by notification, specify for each district a Court of Session to be a Human Rights Court to try the said offences:Provided that nothing in this section shall apply if(a)a Court of Session is already specified as a special Court; or(b)a special Court is already constituted, for such offences under any other law for the time being in force.
