Section 4(3) in The Bengal Criminal Law Amendment Act, 1925
(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.
