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Bdarcirdrd, frri+ s 6adt zorr ro2 (9)
CHI{AITISGARI] ACT
(No. 8 of 2016)
CIIHATTISGARH SPECIAL COURTS ACT, 2OI5
SECTIONS
l. Short title, extent and commencement.
2. Defnitions.
C}IAPTER - II
ESTABLISHMENT OF SPECIAL COI]RTS
3. EstablishmentofspecialCourts.
4. Cognizance ofcases by Special Court.
5. Declaration of cases to be dealt with under this Act.
6. Effectofdeclaration.
7. Jurisdiction ofSpecial Court as to trial ofoffences.
8. Procedure and powers ofSpecial Court.
9. Appeal against orders ofSpecial Court.
10. Transfer of cases.
11. Speclial Court not bound to adjoum trial.
12. Presiding Judge may act on evidence recorded by his predecessor.
CHAPTER-M
SEZ1JRE AND AT-IACHMENT OF PROPERTY
13" Seizure ard attachment.
14. Certain transfers to be null and void.
15. Managent ofproperties seized or confiscatod.
INDEX
PARTICULARS
CIIAPTER- I
PRELIMINARY
C}IAPTER- tV
CONFISCATION OF PROPERTY
16. Confiscationofprope4y.
1'7. Notice for confiscation.
l02 (10) ds,rqlrdqe, frrio ss-r{ff zoro
18. ConfiscAtion ofpropgrt), in ce{ain cases.
19. Appeal against the order offte Authorised Officer,
20- Power to tal€ possession.
21. Refuud ofoonfiscated money or pro. perty.
CI{APTER. V
MISCELT"ANEOUS
D. Notice or order not b€ invalid for enor in description.
X Act to be in additionto any other law
24, Bar to other'pmeedings.
25. Protec.tion ofaction t6ken in good fait!,
X, Powerto make ru1es,
27, Owrriding effect.
28. Power to rcmove difficuhies.
Bd{irq {qq-d, frqim s Eadt zoro 102 (r1)
CHHATTISGARH ACT
(No. 8 of 2016)
CHI{ATTISGARH SPECIAL COURTS ACT, 2015
An Act to provide for the constitution of Special Courts for th€ Speedy trial of certain
class ofoffences and forconfiscation ofthe properties acqiured by public servants using corrupt
practices and forthe matters connected therewith and incidental thereto.
Be it enacted by the Chhattisgarh Legislature in the Sixty-sixth Year of the Republic of
India, as follows :-
(1)
Q)
(3)
(l)
CHAPTER- I
PRELIMINARY
This Act may be called the Chhattisgarh Special Courts Act, 2015"
lt shall extend to the whole State ofChhattisgarh.
It shall come into force from the date ofits publication in the Offrcial Gazette.
ln lhis Act. unless the context otherwise requires.-
Sbort titl e,
€xtent and
commencement.
Definitions.
(a)
o)
"Act" means the Prevention ofCorruption Act, 1988 [No. 49 of 1988);
"Authorised Officef'means for the purpose of Section 16 arld 17,
Presiding Officer ofthe Special Court who shall not be below the rank
of Session Judge orAdditional Session Judge;
"Code" means the Code of Criminal Procedure,1973 (2 of 197 4):
"Declaration" in relation to an offence means a declaration made by the
State Govemment under Section 5 ofthis Act;
"lllegally Acquired Property"' means property found disproportionate
to the public seruant's known source of income and shall include
moyable and immovable property held by any other person on his
behalf;
"Investigation Agency" means person authorised to investigate an
offence under this Act and shall be same as provided under Section l7
ofthe Prevention ofthe CorruptionAct, 1988 ('l.,lo. 49 of 1988) or any
other agency empowered by the State Govemment in this behalf;
"Offence" means an offence of criminal misconduct which atfacts
application of clause (e) of sub-section (1) of Section 13 of the
Prevention of Coruption Act, 1988 (No. 49 of 1988) either
independently or in combination with other provisions ol said Act or
offence under Indian Penal Code (45 of 1860) or any otherAct;
"Person affected" means a person in respect ofwhom application has
been filed under Section l6;
"Property" means and includes any interest in property movable or
immovable:
(c)
(d)
(e)
(0
(h)
(,
ro2 (121 g6+{1Td {rdqd, fuci6 q s'€8 zott
Establishment of
Spe.ial Courts.
0 "Special Court" means a Special Court established under Section 3 of
th is Act.
@ Words and expressions used but not defined inthisAct shall haye the same
meaning as respectively assigned to them in the Prevention ofthe Corruption
Act, 1988 (No. 49 of 1988) and the Code ofCriminal Procedure,1973 Q ot 1974).
CTIAPTER.II
ESTABLISHMENT OF SPECIAL COIJRTS
3. (l) The State Govemment by notification, shall establish, forthe purpose ofspeedy
trial ofoffences under this Act, as many courts as may be necessary to be called
as Special Courts.
@ Special Court shall be presided over by a Judge to be nominated by the State
Government with the concurrence ofthe High Court.
(3) No person shall be qualified for nomination as a Judge ofa Special Court unless
he is a member ofthe Chhattisgarh Higher Judicial Service.
Special Court shall take cognizance of and try such cases as are instituted belore it or
tuansferred to it under Section 10.
(l) When the State Government, on the basis of prima-facie evidence made
6.
available to it by the investigation agency, have reason to believe that an
offence has been committed by a person, who held or is holding public office
and is or has been a public seruant within the meaning ofclause (c) ofSection 2
olthe Prevention of Comrption Act, 1988 (No. 49 ol 1988) in the State of
Chhattisgarh, the State Government shall make a declaration to that effect in
eyery case in which it is ofthe aforesaid belief.
Such declaration shall not be called in question in any Court of Law.
Notwithstanding an).thing contained ir the Code or any other law lor the time
being in force, on such declaration being made under Section 5, any prosecution
in respect ofsuch offence shall be instituted only before a Special Court.
Where any declaration made under Section 5 relates to an offence in respect of
which a prosecution has already been instituted and the proceedings in
relation thereto are pending in a Court other than Special Court under this Act,
such proceedings, notwithstanding an,,thing contained in any other law for the
time being in force, shall stand transferred to the Special Court established
under this Act for trial ofthe offence in accordance with the provisions herein
contained.
(3) On such declaration being made by the State Govemment, the property
specified in such declaration shall be seized or aftached, as the case may be,
by the investigation agency under Section 13 ofthis Act.
A Special Court shall have jurisdiction to try offence alleged to have been committed by
any person in respect ofwhom a declaration has been made under Section 5, either
as principal, conspirator or abettor and alI olthem can bejointly tried therewith at one trial
in accordance with the Code.
0) A Special Court shall, in the trial ofsuch cases, follow the procedure prescribed
by the Code for the trial ofwarrant cases before a Magistrate.
Cognizance of
casos by Special
Co rt.
Declaratioo of
rases to bc delt
with under this
f,ffect
declaratior-
Jurisdiction of
Special Court ss
to trial of
e)
(t)
(2)
7.
Procedu re ,nd
pol{ers of Spelial
Court.
Edflq-d {Mqd, frci6 c 6t+0 zorr 102 ( 13)
9^
.
(l)
Q)
(3)
@ Save as expressly provided in thisAct, the provisions ofthe Code and oftheAct
shall, in so far as they are not inconsistent with the provisions ofthisAct, apply
to the proceedings before a Special Court and for the purpose of the said
provisions, the person condueting a prosecution before a Special Court shall be
deemed to be a Public Prosecutor"
(3) A Special Court may pass, upon conviction of any person by it, any sentence
authorized by law for the punishment ofthe offence of which such person is
convicted.
Notwithstanding anlthing contained in the Code, an appeal shall lie iiom any
judgment and sentence ofa Special Court to the High Court.
Except as aforesaid, no appeal or revision shall lie in any court from any
judgment, sentence or order ofa Special Court.
Every appeal under this section shall be preferred within a period ofthirty days
from the date ofjudgment and sentence ofa Special Court :
Provided that the High Court may entertain an appeal afterthe expiry of
the said period ofthirry days if it is satisfied for reasons to be recorded in writing
that the appellant had sufficient cause for not preferring the appeal within the
said period.
A Special Court shall not adjoum any trial for any purpose unless such
adjoumment is, in its opinion, necessary in the interest of.justice and for
reasons to be recorded in writing.
The Special Court shall endeavour to dispose ofthe trial of the case within a
period ofone year lrom the date of its institution or transfer.
CHAPTER - III
SEIZURE AND AT"IACHMENT OF PROPERTY
Where any investigation agency is conducting an inquiry or investigation
under clause (e) of sub-section ( I ) of Section l3 ofthe Prevention ofcorruption
Act, 1988 (No. 49 of 1988) and has a reason to believe that any property in
relation to which such inquiry or investigation is being conducted is likely to be
concealed, transferred ordealtwith in any mamer which will result in disposal of
such property, an omcer not below the rank ofDeputy Superintendent ofpolice
ofsuch agency may make an order for seizing such property and where it is not
practical to seize such property, such officer may make an order of attachment
directing that such property shall notbe transferred or otherwise dealt with,
except with the prior permission ofthe offcermaking such order, and a copy
of such order shall be served on the person concemed,
Any order made under sub-section (l) shall have no effect unless the said order
is confirmed by an order ofthe Special Court, within a period ofthirty days ofits
being made.
Appeal against
orders of
Special Court.
Specisl Corrt
not bound to a
adjourn trial.
Seizure and
attachment.
10. Notwithstanding any otherprovisions ofthisAct, the High Court may transfer cases from Tmnsfer of cases.
one Special Court to another
(l)
Q)
t2. A Judge ofa Special Court may act on the evidence recorded by his predecessor or presiding Judge
predecessors or partly recorded by his predecessor or predecessors a-nd partly recorded .1v act on
byhimsell evidence
recorded by his
preder:essor.
(t)
Q)
l02 (r4) Bd{rc {rmq{, ftci6 q 6adff zo t o
Certain
transfers to
null and void.
Management of
properties seized
or confisrated.
14. Where after the making ofan order under Section 13 or the issue ofa notice under
Section l7 ofthis Act, any property refered to in the said order or notice, is transfered by
any mode whatsoeveq such transfer shall, for the purposes of the proceedings under
this Chapter, be ignored and if such property is subsequently confiscated to the State
Government under Section 18 then the transfer of such property shall be deemed to be
void ab initio-
15. The Special Court may appoint the District Magistrate of the area where the
property is situated, or any other officer who may be nominated by the District
Magistrate, to perform the functions ofan administrator ofsuch property.
The Administrator appointed under sub-section (l) shall receive and manage
the property in relation to which the order has been made in such manner and
subject to such conditions asmay be specified by General or special order
issued by the State Governnent.
The Administrator shall also take such measures, as the State Govemment may
direct, to dispose ofthe property, which is confiscated to the State Govemment
under Section l8 ofthis Act :
Provided that any person other than the accused if in possession of
the property may be permitted to occupy it for the limited period as provided
under proviso to sub-section (l) ofSection 20 ofthis Act.
16. (l)
CHAPTER- ry
CONFI SCATION OF PROPERIY
Where the State Govemment, on the basis of prima facie evidence, have reasons
to believe thal any person, who held or is holding public office and is or has
been a public servant, has committed an offence, the State Govemment may,
whether or not the Special Court has taken cognizance of the offence,
authorize the Public prosecutor for making an application to the Authorised
Officer for confiscation under this Act ofthe money and other property, which
the State Government belive the said person to have procured by means ofthe
offence.
An application under sub-section ( 1)-
(a) shall be accompanied by one ormore affidavits, stating the grounds on
which the belief, that the said person has committed the offence, is
founded and the amount of money and estimated value of other
property believed to have been procured by means ofthe offence; and
(b) shall also contain any information available as to the location for the
time being of any such money and other property, and shall, if
necessary, give other particulars considered relevant to the context.
Upon receipt ofan application made under Section 16,the Autho sed Officer
shall serve a notice upon the person in respect ofwhom the application is made
calling upon him within such time as may be specifed in the notice, which shall
not be ordinarily less than thirty days to indicate the source of his income,
eamings or assets, out olwhich or by means ofwhich he has acquired such
money or properly, the evidence on which he relies and other releyant
information and particulars, and to show cause as to why all or any of such
money or property or both, should not be declared to have been acquired by
means ofthe offence and be confiscated to the State Government.
(l)
(2)
(3)
Confiscation
property.
Notice
confiscatiorl.
Q)
(l)t7.
udnrrq {rfrqd, fiqis g s-{dt zoro l02 (ls)
Q)
(3)
Where a notice, under sub-section (1) to any person, specified any money or
property or both as being held on behalfofsuch person by any other person, a
copy ofthe notice shall also be served upon such other person.
Notwithstanding an),thing contained in sub-section (l), the evidence,
information and particulars brought on record before theAuthorised Officer, by
the person affected or the State Govemment shall be open to rebuttal in the trial
before the Special Court :
Provided that such rebuttal shall be confined to the trial for
determination and adjudication ofguilt of the offender by the Special Court
under this Act.
The Authorised Officer may, after considering the explanation, if any, to the
show cause notice issued under Section l7 and the materials available before
him, and after giving to the person affected (and in case where the person
affected holds any money or property specified in the notice through any other
person, to such other person also) a reasonable opportunity ofbeing heard, by
order, record a finding whether all or any other money or properties in question
have been acquired illegally.
Where the Authorised Officer specifies that some ofthe money or property or
both referred to in the show cause notice are acquired by means ofthe offence,
but is not able to identiry specifically such money or property, then it shall be
lawful for the Authorised Officer to specify the money or property or both which
to the best ofhisjudgment, have been acquired by means of the offence and
record a finding accordingly under sub-section (l).
Where the Authodsed Officer records a finding under this section to the effect
that any money or property or both have been acquired by means ofthe offence,
he shall declare that such money or property or both shall, subject to the
provisions ofthisAct, stand confiscated to the State Govemment 1}ee from all
encumbrances:
Provided that if the market price of the property confiscated is
deposited with the Authorised Officer, the property shall not be confiscated.
Where any share in a Company or any other entity stands confiscated to the
State Covemment under this Act, then, the Company shall, notwithstanding
anything contained in the Companies Act,20l3 (No. 18of2013),ortheArticles
ofAssociation of the Company or such entity, forthwith register the State
Govemment as the transferee of such share.
Every proceeding for confiscation of money or property or both under this
Chapter shall be disposed ofwithin a period of six months from the date of
service ofthe notice under sub section (l) ofSection 17.
(O The order for confiscation passed under this section shall, subject to the
order passed in appeal, ifany, under Section 19 be final and shall not be called
in question in any Court of law.
Any person aggrieved by any order of the Authorised 0fficer under this
Chapter may appeal to the High Court within thirty days ftom the date on which
the order appealed against was passed.
High Court, on receiving an appeal under this Section and after giving
opportunity of being heard to such parties as it thinks proper, may pass such
order as it thinks fit.
(1)18.
Q)
(3)
(4)
(5)
Confiscation of
property in
Appeal against
the order of the
Authorised
Officer.
(l)t9.
Q)
102 (r6) rdqrc {rd[d, frqi6 q q-r{fr zo r r
Power to
possession.
Refund
con fi scated
money
property.
Protection
actioll taken
good faith.
Notice or order
not be invalid for
error in
description.
Act to be in
addition to any
other law.
Bar to other
proceedings.
trke 20.
24.
21.
(3) Ar appeal preferred under sub-section ( I ) shall be disposed ofpreferably within
a period ofsix months from the date it is preferred and stay order, ifany, passed
in an appeal shall not remain in force beyond the said prescribed period of
disposal of appeal.
(l) Where any money or properly or both have been confiscated to the State
Govemment under this Act, the Authorised Officer concemed shall order the
person affected, as well as any other person, who may be in possession ofthe
money or property or both to surrender or deliver possession thereof to the
Authorised Officer concemed or io any person duly authorised by him in this
behalf, within a period ofthirty days ofthe service ofthe order :
Provided that the Authorized Officer, on an application made in that
behalfand being satisfied that the person affected is residing in the property in
question, may instead ofdispossessing him immediately ftom the same, permit
such person to occupy it for a limited period not exceeding four months on
payment of market rent to the State Government and thereafter, such person
shall deliver the vacant possession ofthe property.
@ If any person refuses or fails to comply with an order made under sub-section
( 1), the Authorised Omcer may take possession ofthe property and may, for that
purpose, use such force as may be necessary.
(3) Notwithstanding anlthing contained in sub-section (2), the Authorised Officer
may, for the purpose oftaking possession ofany money or property or both
referred to in sub-section (l), requisition the service of any Police Officer to
assist and it shall be the mandatory duty ofsuch officer to comply with such
requisition.
Where an order ofconfiscation made under Section l8 is modified or annulled bythe High
Couft in appeal or where the person affected is acquitted by the Special Court, the money
or property or both shall be retumed to the person affected and in case it is not possible
for any reason to return the property, such person shall be paid the price thereofincluding
the money so confiscated with the interest at the Repo rate ofReserve Bank oflndia per
annum thereon calculated ftom the date ofconfiscation.
CHAPTER- V
MISCELLANEOUS
No notice issued or served, no declaration made and no order passed, underthisAct shall
be deemed to be invalid by reason ofany error in the description ofthe property orperson
mentioned therein, ifsuch property or person is identifiable from such description so
mentioned.
The provisions ofthis Act shall be in addition to, and not in derogation o! any other law
for the time being in force, and nothing contained herein shall exempt any public seryant
fiom any proceeding which might, apart from this Act, be instituted against him.
Save as provided in Section 9 and 19 and notwithstanding anything contained in any
other law, no suit or other legal proceedings shall be maintainable in any Court in respect
ofany money or property or both ordered to be seized or attached under Section 13
and confiscated under Section 18.
No suit, prosecution or other legal proceedings shall lie against any person for an)thing
done in good faith or intended to be done in pursuance ofthis Act.
22.
23.
of 25.
in
y#qrrqrrd[d, Ecis s6t+0 zore t02 (17\
25. 0) The State Government may, by notification, make such rules, if any, as it may Power to make
deem necessary for carrying out the purposes ofthis Act. rules'
@) Every rul emade under sub-section (1) shall be laid before the State Legislative
Assembly.
n. Notwithstanding anlthing contained in the Prevention ofComrptionAct, 1988 (No. 49 of overridins
1988) or any other law for the time being in force, the provisions ofthis Act shall prevail errect'
in case of any inconsistency.
28" Ifany difficulty arises in giving effect to the provisions ofthisAct, the State Govemment Power to remove
may, by order, not inconsistent with the provisions ofthis Act, remove the difficulty : difficulties'
Provided that no such order shall be made after the expiry oi a period of two
years from the commencement ofthis Act.
{am*, geu au iv< wrrff, s*srE em {rtr$q grunflq, trugt t gEa aur r*lka - zore.

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