Report No. 155

6.2.3. Amendment in section 36 of the Act.-

After Clause (1) of section 36 of the Principal Act, the following proviso shall be inserted, namely:-

Provided that at least one special court shall be constituted by the Government as soon as the number of pending cases under the Act exceeds one hundred and fifty."

[Chp . IV, para. 4.5(e)]