Section 12(1) in The Egress and Internal Movement (Control) Ordinance, 2005
(1)If, in any proceeding, the Special Judge certifies that in his opinion the case has involved questions of special difficulty, whether of law or fact or is one, which for any other reason ought properly to be reviewed, or when the person convicted by the Special Judge under section 3-A or section 3-B read with section 3-A so demands, the proceeding shall be submitted for review by a person chosen by the Government from the Judges of the High Court and the decision of that person shall be final.
