(3)(i)Every General Armed Police Court shall be presided over by three members to be appointed by the State Government or the Inspector General of Police.(ii)An officer not below the rank of a Superintendent of Police or Commandant who has completed at least seven years service in the same, equivalent or higher rank, shall be the presiding judge of a General Armed Police Court.(iii)Two officers of the rank of a superintendent of Police or a Commandant of the Armed Police or an Additional Superintendent of Police or a Deputy commandant who have completed at least three years service in the same or equivalent rank shall be the member judges of a General Armed Police Court.
