Section 121 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
121. In sub-section (2) of section 554, -
(1)the words, brackets and figure "not being a High Court to which sub-section (1) applies" shall be omitted;(2)after clause (d), the following clause shall be inserted, namely :-"(e) make rules regulating the control and supervision of different classes of Magistrates and the control, supervision and inspection of different classes of Courts;".
