Section 688(1) in The Orissa Municipal Corporation Act, 2003
(1)The Government may with the consent of the Corporation and in consultation with the High Court, establish one or more Court of Magistrates of the First Class and empower such Magistrates to exercise the powers of a Judicial Magistrate of the First Class to try the offences under this Act, Rules or bye-laws and Regulations made there under and may appoint any person to such Court with such qualification may be determined by the High Court and may also appoint such ministerial officers for such Courts as it may think necessary.
