Section 14(5) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(5)The other Presidency Magistrates shall be appointed from among the members of the West Bengal Civil Service (Judicial):Provided that as many Presidency Magistrates, as may be considered necessary, may also be appointed from among the members of the West Bengal Civil Service (Executive) or West Bengal Junior Civil Service for such period not exceeding five years from the commencement of the West Bengal Separation of Judicial and Executive Functions Act, 1970, in the presidency-town of Calcutta, as the State Government, in consultation with the High Court, may think fit.
