Section 11 in Telangana Control of Organised Crime Act, 2001
11. Power to transfer cases to regular Courts.
- Where, after taking cognizance of an offence, a Special Court is of the opinion that the offence is not triable by it, it shall, notwithstanding that it has no jurisdiction to try such offence, transfer the case for trial of such offence to any Court having jurisdiction under the Code and the Court to which the case is transferred may proceed with trail of the offence as if it had taken cognizance of the offence.
