Section 8 in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992
8. Jurisdiction of Special Court as to joint trials.—
The Special Court shall have jurisdiction to try any person concerned in the offence referred to in sub-section (2) of section 3 either as a principal, conspirator or abettor and all other offences and accused persons as can be jointly tried therewith at one trial in accordance with the Code.
