Section 26 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
26. For section 37, the following section shall be substituted, namely :-
"37. Additional powers conferable on Judicial and Executive Magistrate. - In addition to his ordinary powers, -(a)any Judicial Magistrate may be invested by the State Government, in consultation with the High Court, with any of the powers specified in Part IA of the Fourth Schedule as powers with which he may be invested by the State Government in consultation with the High Court;(b)any Judicial Magistrate may be invested by the Sessions Judge to whom he is subordinate with any powers specified in Part IB of the Fourth Schedule as powers with which he may be invested by the Sessions Judge;(c)any Executive Magistrate may be invested by the State Government with any of the powers specified in Part IIA of the Fourth Schedule as powers with which he may be invested by the State Government;(d)any Executive Magistrate may be invested by the District Magistrate to whom he is subordinate with any of the powers specified in Part IIB of the Fourth Schedule as powers with which he may be invested by the District Magistrate.".
