3. Constitution of Commercial Courts.—
(1) The State Government, may after consultation with the
concerned High Court, by notification, constitute such number of Commercial Courts at District level, as
it may deem necessary for the purpose of exercising the jurisdiction and powers conferred on those
Courts under this Act:
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Provided that with respect to the High Courts having ordinary original civil jurisdiction, the State
Government may, after consultation with the concerned High Court, by notification, constitute
Commercial Courts at the District Judge level:
Provided further that with respect to a territory over which the High Courts have ordinary original
civil jurisdiction, the State Government may, by notification, specify such pecuniary value which shall
not be less than three lakh rupees and not more than the pecuniary jurisdiction exercisable by the District
Courts, as it may consider necessary.]
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[(1A) Notwithstanding anything contained in this Act, the State Government may, after consultation
with the concerned High Court, by notification, specify such pecuniary value which shall not be less than
three lakh rupees or such higher value, for whole or part of the State, as it may consider necessary.]
(2) The State Government shall, after consultation with the concerned High Court specify, by
notification, the local limits of the area to which the jurisdiction of a Commercial Court shall extend and
may, from time to time, increase, reduce or alter such limits.
(3) The 4[State Government may], with the concurrence of the Chief Justice of the High Court appoint
one or more persons having experience in dealing with commercial disputes to be the Judge or Judges, of
a 5[Commercial Court either at the level of District Judge or a court below the level of a District Judge].
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