Section 5(5) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
(5)Where the office of the Judge of the Special Court is vacant, or such Judge is absent from the ordinary place of sitting of Special Court, or he is incapacitated by illness or otherwise for the performance of h duties, any urgent business in the Special Court shall be disposed of:(a)by the Additional Judge, if any, exercising jurisdiction in that Special Court,(b)where there is no such Additional Judge available, in accordance with the directions of the Sessions Judge having jurisdiction over the ordinary place of sitting of the Special Court as notified.
