Section 17A(3) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(3)Notwithstanding anything contained in sub-section (1), the Sessions Judge may, if for any reason he thinks fit so to do, distribute the business referred to in that sub-section amongst the Judicial Magistrates and Benches within the sessions division consistently with this Code and the rules framed by the High Court."."17B. Subordination of Assistant Sessions Judge to the Sessions Judge. - (1) All Assistant Sessions Judges shall be subordinate to the Sessions Judge in whose Court they may exercise jurisdiction and the Sessions Judge may from time to time distribute the business amongst such Assistant Sessions Judges consistently with this Code and the rules framed by the High Court.
