Section 4(3) in The Assam Criminal Law (Amendment) Act, 1934
(3)All trials under this Act shall be held by three Commissioners, of whom at least two shall be persons who at the time of appointment under this section are serving as, and have for at least three years served as or exercised the powers of Sessions Judges or Additional Sessions Judges, or are persons qualified under Clause (2) of Article 217 of the Constitution for appointment as Judges of a High Court.
