Section 9(1) in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003
(1)For the purposes of this Act, the State Government may, with the concurrence of the Chief Justice of the High Court of Gujarat, by notification, in the Official Gazette, constitute one or more Designated Court of the level of the Court of a District and Sessions Judge for such area or for such case or group of cases or such class as may be specified in the notification.
