Section 5(2) in Uttar Pradesh Dacoity Affected Areas Act, 1983
(2)A Special Court shall consist of a single Judge, who shall be appointed by the High Court from amongst the serving Sessions' Judges or Additional Sessions Judges.Explanation.--In this sub-section, the word "appoint" shall have the meaning assigned to it in the Explanation to Section 9 of the Code of Criminal Procedure, 1973.
