Section 8 in The Jammu And Kashmir (Prevention Of Unfair Means) Examinations Act, 1987
8. Cognizance of offences and procedure for trial
Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989:-(i)all offences under this Act shall be triable by a Judicial Magistrate of Ist Class empowered by the Government in this behalf;(ii)no Court shall take cognizance of any offence under this Act except on a complaint lodged by the competent authority or an officer authorised by the competent authority;(iii)all offences under this Act shall be triable in accordance with the procedure laid down under section 259-A of the Code of Criminal Procedure, Samvat 1989.
