Section 65 in The Punjab Separation of Judicial and Executive Functions Act, 1964
65. For section 436, the following shall be substituted, namely :-
"436. Power to order inquiry - (1) On examining any record under section 435 or otherwise, the High Court or the Sessions Judge may direct the Chief Judicial Magistrate by himself or by any of the Magistrates subordinate to him to make, and the Chief Judicial Magistrate may himself make, or direct any subordinate Magistrate to make, further inquiry into any complaint which has been dismissed under section 203 or sub-section (3) of section 204, or into the case of any person accused of an offence who has been discharged :Provided that no Court shall make any direction under this sub- section for inquiry into the case of any person who has been discharged unless such person has had an opportunity of showing cause why such direction should not be made.(2)On examining any record under section 435 or otherwise, the District Magistrate may direct any Sub-divisional Magistrate subordinate to him to make, and the Sub-divisional Magistrate may himself make or direct any subordinate Magistrate to make, further inquiry into any proceeding in which an order of release or discharge has been made under section 119 :Provided that an District Magistrate shall make any direction under this section for further inquiry into the case of any person unless such person has had an opportunity of showing cause why such direction should not be made."
