Section 12(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)The Government, in consultation with the High Court, may appoint as many persons, who are the members of the Civil Service of the State, as may be considered necessary, to be Judicial Magistrates in any district ; and may define local areas within which such persons may exercise all or any of the powers with which they may respectively be invested under this Code.
