Section 6 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
6. Constitution of Special Courts.
(1)For the purposes of providing speedy trial of specified offences committed in a dacoity and kidnapping affected areas, the State Government may in consultation with the High Court, constitute as many Special Courts as may be necessary in or in relation to such dacoity and kidnapping affected area or areas as may be specified in the notification.[(1-A) Where two or more Special Courts are constituted for any dacoity and kidnapping affected area or areas, the State Government may, in consultation with the High Court, by general or special order, regulate the distribution business among them, including the power of remand.] [Inserted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.](2)A Special Court shall consist of a single Judge who shall be appointed by the High Court upon a request made by the State Government.Explanation. - In this sub-section, the word "appoint" shall have the meaning given to it in the Explanation to section 9 of the Code.(3)A person shall not be qualified for appointment as a judge of Special Court unless he is a serving Sessions Judge or Additional Sessions Judge under the Code.(4)[ In the event of a Special Judge being absent on leave or being prevented from performing his duties by illness or other cause, any one of the Additional Sessions Judge in the sessions division as may be directed by the Sessions Judge in this behalf, shall dispose of emergent matters, that may come up before the Special Judge until the Special Judge resumes his duties and for this purposes the Additional Sessions Judge so directed shall notwithstanding anything contained in this Act be deemed to be a Special Judge.] [Inserted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.]
