Section 3 in Andhra Pradesh Special Courts Act, 2016
3. Establishment of Special Courts.
(1)The Government shall, for the purpose of speedy trial of offence, by notification, establish as many Courts as considered adequate to be called Special Courts.(2)A Special Court shall be presided over by a Judge to be nominated by the Government with the concurrence of the High Court.(3)No person shall be qualified for nomination as a Judge of a Special Court unless he is a member of Andhra Pradesh State Superior Judicial Service and is or has been a Sessions Judge/Additional Sessions Judge in the State.
