Section 9 in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000
9. Function of the Special Judicial Magistrate.
(1)Special Judicial Magistrate shall exercise same powers as conferred by the Code on Judicial Magistrate, first class.(2)All petty offences shall be tried by Special Judicial Magistrate unless the High Court directs otherwise.(3)All petty offences shall be tried in summary way as per the procedure laid down in Sections 206 and 260 of the Code, as and when occasion arises.(4)When in the course of summary trial, it appears to the Special Judicial Magistrate that the nature of the case is such that it is undesirable to try it summarily, he shall refer the case to the District and Sessions Judge for entrusting it to any Judicial Magistrate competent to decide the same.
