Report No. 48

8. Recommendation for creation of courts under Union legislation.-

It also appears to us that it would be desirable to create a separate hierarchy of courts for the trial of these offences1. Since the power to investigate the offences is being given to a Central agency, it would be appropriate to create separate courts functioning under Union legislation for the trial of those offences. Expertise and speed are important in the disposal of these cases, and our recommendation will be a step in that direction. The structure and procedure of these courts will, of course, require detailed consideration. The subject has, to an extent, been touched upon in our Report on social and economic offences2.

1. Cf. Article 247 of the Constitution, read with Union List, entries 95 and 97.

2. 47th Report of the Law Commission.