Section 50 in The Punjab Separation of Judicial and Executive Functions Act, 1964
50. In the opening paragraph of sub-section (1) of section 260, for clauses (a), (b) and (c), the following clauses shall be substituted, namely :-
"(a) the Chief Judicial Magistrate,(b)any Judicial Magistrate of the first class specially empowered in this behalf by the High Court, and(c)any Bench of Judicial Magistrates invested with the powers of a Judicial Magistrate of the first class and especially empowered in this behalf by the High Court".
