Section 30 in The Himachal Pradesh Lokayukta Act, 2014
30. Special Courts to be constituted by State Government.
(1)The State Government shall constitute such number of Special Courts, as recommended by the Lokayukta to hear and decide the cases arising out of the Prevention of Corruption Act, 1988, the Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 or under this Act.(2)The Special Courts constituted under sub-section (1) shall ensure completion of each trial within a period of one year from the date of filing of the case in the Court :Provided that in case the trial cannot be completed within a period of one year, the Special Court shall record reasons therefore and complete the trial within further period of not more than three months or such further period not exceeding three months each, for reasons to be recorded in writing before the end of each such three months period, but not exceeding a total period of two years.
