Section 5 in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000
5. Appointment.
(1)A panel of suitable persons for appointment as Special Judicial Magistrate would be prepared on the basis of.selection to be made by a Committee constituted by the Chief Justice, which shall consist of a sitting Judge and two Registrars of the High Court to be nominated by the Chief Justice.(2)The panel of suitable persons as prepared and approved by the High Court shall be forwarded to the State Government.(3)The State Government shall appoint such persons as Special Judicial Magistrates who have been recommended by the High Court.
