Section 4 in Chhattisgarh Protection of Depositors Interest Act, 2005
4. Special Court.
- (i) State Government in consultation with the Chief Justice may by notification in the official gazette notify as many special courts as may be necessary for such area or areas for trial of cases under the Act.(ii)A person shall not be qualified to act as judge in special court unless he is a session's judge or additional session's judge under Code of the Criminal Procedure, 1973 (No. 2 of 1974).
