Section 2(2) in The West Bengal Criminal Law Amendment (Special Courts) Act, 1949.
(2)The State Government shall appoint, as a Judge to preside over a Special Court, any person who —(a)is or has been, or is qualified under clause (2) of article 217 of the Constitution of India for appointment, as a Judge of a High Court, or(b)has, for a period of not less than one year, been a Sessions Judge or an Additional Sessions Judge.
