2. Trial of pilots accused of breach of duty.-- When any person employed in 3[ the Hooghly Pilot Service of the Commissioners for the Port of Calcutta], or licensed to act as a pilot at the said Presidency 2[ , shall be accused of having committed any breach of duty while engaged in such service or acting under such license, and it shall appear to the 4[ Port Officer], or to the 5[ Central Government] that such person ought to be brought to trial for such breach of duty, such person shall be brought to trial upon a charge or charges framed by the said 4[ Port Officer] or such other person as the 6[ Central Government] shall direct, before a Court constituted under the provisions of this Act.