Section 17 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
17. Women and Children's Courts.
- Notwithstanding anything to the contrary contained in any other law for the time being in force, the Government may for the purpose of providing speedy trial of offences against women and children or of violation of women and child rights, with the concurrence of the Chief Justice of the High Court, by notification, specify for each district, the Court of Session to be a Women and Children's Court to try the said offences :Provided that nothing in this section shall apply if-(a)a Court of Session is already specified as a special court ; or(b)a special court is already constituted or designated ;for such offences under any other law for the time being in force :Provided that pending issuance of a notification under this section, the Principal Sessions Court having territorial jurisdiction, shall be deemed to have been designated as such and shall have jurisdiction to try offences under this Act.
