Section 10(1) in The Delhi Protection of Interest of Depositors (In Financial Establishment) Act, 2001
(1)For the purpose of this Act, the Government may, with the concurrence of the Chief Justice of the Delhi High Court, by notification in the Official Gazette, constitute one or more Designated Courts in the cadre of Distt. & Sessions Judge including Addl. Distt. & Session Judge for such area or areas or for such cases or group of cases, as may be specified in the notification.
