Section 15 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
15. After, section 18, the following section shall be inserted, namely :-
"18A. Special Presidency Magistrate. - The State Government may also appoint, for such term as it may, by special or general order, direct, any person as a Presidency Magistrate for the performance of all or any of the functions of a Presidency Magistrate excepting those relating to inquiry into, or cognizance, investigation or trial of any offence. Such Presidency Magistrates shall be called Special Presidency Magistrates.".
