Prevention of Corruption Act, 1988
3. Power to appoint special Judges
(1) The Central Government or the State
Government may, by notification in the. Official Gazette, appoint as many
special Judges as may be necessary for such area or areas or for such case or
group of cases as may be specified in the notification to try the following
offences, namely: -
(a) any offence
punishable under this Act; and
(b) any conspiracy to
commit or any attempt to commit or any abetment of any of the offences
specified in clause (a).
(2) A person shall not be qualified for
appointment as a special Judge under this Act unless he is or has been a
Sessions Judge or an Additional Sessions Judge or an Assistant Sessions Judge
under the Code of Criminal Procedure, 1973.