Section 29 in The U.P. First Offenders' Probation Rules, 1939
29. Transfer of proceedings.
- When the Sub-divisional Magistrate to whom a Magistrate of 3rd class or a Magistrate of the 2nd class not specially empowered by the State Government to Act under Sections 3 and 4 of the Act may submit the proceedings under Section 5 is not a magistrate who usually exercises judicial functions, the proceedings shall be submitted by such magistrate of the 2nd or 3rd class to the magistrate of first class who usually exercises such judicial functions, in that local area.
