Section 30B in The Mines And Minerals (Development And Regulation) Act, 1957
30B. [ Constitution of Special Courts. [Inserted by Act No. 10 of 2015.]
(1)The State Government may, for the purposes of providing speedy trial of offenses for contravention of the provisions of sub-section (1) or sub-section (1A) of section 4, constitute, by notification, as many Special Courts as may be necessary for such area or areas, as may be specified in the notification.(2)A Special Court shall consist of a Judge who shall be appointed by the State Government with the concurrence of the High Court.(3)A person shall not be qualified for appointment as a judge of a Special Court unless he is or has been a District and Sessions Judge.(4)Any person aggrieved by the order of the Special Court may prefer an appeal to the High Court within a period of sixty days from the date of such order.
