Section 3 in The Tribunals Of Criminal Jurisdiction Act, 1952.
3. Constitution of Tribunals of Criminal Jurisdiction.—
(1)The State Government shall from time to time, as it deems necessary, constitute by notification in the Official Gazette one or more Tribunals of criminal jurisdiction and may by like notification, abolish any such Tribunal if it deems such Tribunal to be no longer necessary.(2)The State Government shall appoint as a judge to preside over a Tribunal any person who—(a)is or has been or is qualified under cause (2) 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.(3)Every Tribunal shall have jurisdiction throughout the whole of West Bengal and shall sit at such place or places as the State Government may, by notification the Official Gazette specify in this behalf.
