26. Reference to the State Government regarding jurisdiction.
(1)If any ordinary criminal court is of opinion that an offence committed by a member of the Armed Police is triable by it, such court may be a notice in writing require the Inspector-General or Deputy Inspector General or the Commandant within whose command the accused person is serving or such other officer as may be prescribed to deliver over the offender to that court for trial.(2)In every such case, the officer as aforesaid shall either comply with the order of the court or, if he is of opinion that such offence is triable by Armed Police Court, refer the question to the State Government for decision and inform the court about such reference.(3)The decision of the State Government as regards the court by which if such offence is Triable shall be final and no Armed Police court of an ordinary criminal court shall proceed in regards to trial of such offence till the decision of the State Government.
