Section 11 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
11. Special Judges
The Provincial Government may appoint a Special Judge to preside over a Special Court constituted under section 10 for Greater Bombay any person who is a Judge of the High Court and for any other area any person who has been a Sessions Judge for a period of not less than two years under the Code.[14]Explanation.--For the removal of doubt, it is hereby declared that in this section the expression 'Sessions Judge' includes and shall always be deemed to have included 'Additional Sessions Judge'.]
