(1) After issuing notification under sub- section

(1) of section 3 or order under sub-section

(1) of section 4, the Chief Justice of the concerned High Court shall, by order, constitute Commercial Appellate Division having one or more Division Benches for the purpose of exercising the jurisdiction and powers conferred on it by the Act.

(2) The Chief Justice of the High Court shall nominate such Judges of the High Court who have experience in dealing with commercial disputes to be Judges of the Commercial Appellate Division. 1. Subs. by Act 28 of 2018, s. 5, for “CONSTITUTION OF COMMERCIAL COURTS, COMMERCIAL DIVISIONS AND COMMERCIAL APPELLATE DIVISIONS” (w.e.f. 3-5-2018). 2. The proviso subs. by s. 6, ibid., (w.e.f. 3-5-2018). 3. Ins. by s. 6, ibid., (w.e.f. 3-5-2018). 4. Subs. by s. 6, ibid., for “State Government shall” (w.e.f. 3-5-2018). 5. Subs. by s. 6, ibid., for “Commercial Court, from amongst the cadre of Higher Judicial Service in the State” (w.e.f. 3-5-2018). 6. Ins. by s. 7, ibid., (w.e.f. 3-5-2018). 7. Subs. by s. 8, ibid., for “ordinary civil jurisdiction” (w.e.f. 3-5-2018). 5