Section 15 in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011
15. Procedure and powers of Designated Court regarding offences.
(1)The Designated Court may take cognizance of the offence without the accused being committed to it for trial and in trying the accused person, shall follow the procedure prescribed in the Code of Criminal Procedure, 1973 (2 of 1974) for the trial of warrant cases by Magistrates.(2)The provisions of the Code of Criminal Procedure, 1973 (2 of 1974) shall, so far as may be, apply to the proceedings before a Designated Court and for the purposes of the said provisions, a Designated Court shall be deemed to be a Magistrate.
