Section 4 in The Tribunals Of Criminal Jurisdiction Act, 1952.
4. Offences to be tried by Tribunals.—
(1)'Scheduled offences shall be triable by Tribunals only:Provided that when trying any case, a Tribunal may also try any offence other than a scheduled offence, with which the accused may under the Code be charged at the same trial.(2)The distribution amongst the Tribunals of case involving scheduled offences to be tried by them shall be made by the State Government.
