Section 115(2) in The Jammu and Kashmir Electricity Act, 2010
(2)Where the office of the Judge of a Special Court is vacant, or such Judge is absent from the ordinary place of sitting of such Special Court, or where no Special Court has been constituted under the Act, the functions of the Special Court shall be disposed off by the Chief Judicial Magistrate having jurisdiction in the area or such other Judicial Magistrate as the Government may in consultation with the High Court, designate.
