Section 5 in The Karnataka Control Of Organized Crimes Acts, 2000.
5. Special Courts.–
(1)The State Government may, by notification, constitute one or more Special Courts for such area or areas, or for such case or class or group of cases, as may be specified in the notification.(2)Where any question arises as to the jurisdiction of any Special Court, it shall be referred to the State Government, whose decision thereon shall be final.(3)A Special court shall be presided over by a judge to be appointed by the State Government, with the concurrence of the Chief Justice of the High Court of Karnataka. The State Government may also appoint with the concurrence of the Chief Justice of the High Court of Karnataka additional judges to exercise jurisdiction in a Special court.(4)A person shall not be qualified for appointment as a judge or an additional judge of a Special Court, unless he immediately before such appointment is a session’s judge or an additional sessions judge.(5)Where any additional judge is or additional judges are appointed in a Special Court, the judge of the Special court may, from time to time, by general or special order in writing, provide for the distribution of the business of the Special court among himself and the additional judge or additional judges and also for the disposal of urgent business in the event of his absence or the absence of any additional judge.
