Section 4 in The Bengal Criminal Law Amendment Act, 1925
4. Appointment and qualification of Commissioners. -
(1)Commissioners for the trial of persons under this Act shall be appointed by the [appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.].(2)Such Commissioners may be appointed for the whole of [West Bengal] [Words substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order. 1948.] or for any part thereof, or for the trial of any particular accused person or persons.(3)All trials under this Act shall be held by three Commissioners, of whom at least two shall be persons who at the time of appointment under this section are serving as, and have for at least three years served as or exercised the powers of, Sessions Judges or Additional Sessions Judges, or are persons qualified under [clause (2) of article 217 of the Constitution] [Words and figures substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. respectively.], for appointment as Judges of a High Court.(4)[ At any time before the commencement of the trial of any person under this Act, the] [Sub-Section (4) added by Bengal Act 11 of 1932.][appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] may, by an order in writing stating the reasons therefor, withdraw the case of such person from the Commissioners appointed for the trial and transfer it for trial to three other Commissioners appointed in this behalf.
