Section 31 in Karnataka Krishna Basin Development Authority Act, 1992
31. Constitution of Special Courts.
(1)The State Government may by notification in the official Gazette constitute one or more Special Courts for such area in Krishna Basin or any part thereof as may be specified in the notification for the purpose of adjudication of scheduled disputes arising in relation to function of the Authority and trial of scheduled offences committed in the Krishna Basin.(2)A Special Court shall consist of a single judge as the State Government may deem fit to appoint.(3)A person shall not be qualified for appointment as a judge of the Special Court unless he is or has been a Civil Judge.(4)Where two or more Special Courts are constituted for Krishna Basin the State Government may by general or special order regulate the distribution of work among them.
