Section 11(8) in The National Investigation Agency Act, 2008
(8)For the removal of doubts, it is hereby provided that the attainment by [by the Sessions Judge of the Court of Session referred to in sub-section (1)] [Substituted 'a person appointed as a Judge or an Additional Judge of a Special Court' by Act No. 16 of 2019, dated 24.7.2019.] of the age of superannuation under the rules applicable to him in the service to which he belongs shall not affect his continuance as [judge of the Special Court and the appointing authority in consultation with the Central Government] [Substituted 'such Judge or Additional Judge and the Central Government' by Act No. 16 of 2019, dated 24.7.2019.] may by order direct that he shall continue as Judge until a specified date or until completion of the trial of the case or cases before him [,whichever is earlier]. [Substituted 'as may be specified in that order' by Act No. 16 of 2019, dated 24.7.2019.]
