Essential Commodities (Special Provisions) Act, 1981

"12A. Constitution of Special Courts.-

1.      The State Government may, for the purpose of providing speedy trial of the offences under this Act, by notification in the Official Gazette, constitute as many Special Courts as may be necessary for such area or areas as may be specified in the notification.

2.      A Special Court shall consist of a single judge who shall be appointed by the High Court upon a request made by the State Government. Explanation.- In this sub-section, the word "appoint" shall have the meaning given to it in the Explanation to section 9 of the Code.

3.      A person shall not be qualified for appointment as a judge of a Special Court unless-- (a) he is qualified for appointment as a judge of a High Court, or (b) he has, for a period of not less than one year, been a Sessions Judge or an Additional Sessions Judge.