(2)A Special Judge shall try any offence punishable under section 3 which the [Government in consultation with the High Court] [Substituted by Act XL of 1966 for 'Government'.] by general or special order in writing direct to be tried by him and may hold his sittings for the trial of any case in any place fixed by the [Government in consultation with the High Court] [Substituted by Act XL of 1966 for 'Government'.],
