Section 9 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
9. After section 13, the following section shall be inserted, namely :-
"13A. Appointment of Sub-Divisional Judicial Magistrates. - (1) The High Court may place any Judicial Magistrate of the first or second class in charge of a sub-division, and may relieve him of the charge as occasion requires.(2)Such Judicial Magistrates shall be called Sub-Divisional Judicial Magistrates.(3)The High Court may delegate its powers under this section to the Sessions Judge of the district, subject to such conditions, if any, as it thinks fit.".
