Section 8 in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969
8. Reference to Central Government for determination of Court of trial
. -Notwithstanding anything contained in the foregoing rules, where it comes to the notice of a Magistrate, that a person subject to the Act has committed an offence, proceedings in respect of which ought to be instituted before him and that the presence of such person cannot be procured except through the commandant or the competent authority, the Magistrate may, by written notice, require the commandant of such person either to deliver such person to a Magistrate to be named in the said notice for being proceeded against according to law, or to stay the proceedings against such person before the Border Security Force Court, if since instituted, and to make reference to the Central Government for determination as to the Court before which proceedings should be instituted.
