Section 20(4) in The Code of Criminal Procedure, 1973
(4)The State Government may place an Executive Magistrate in charge of a sub-division and may relieve him of the charge as occasion requires; and the Magistrate so placed in charge of a sub-division shall be called the Sub-Divisional Magistrate.[(4-A) The State Government may, by general or special order and subject to such control and directions as it may deem fit to impose, delegate its powers under sub-section (4) to the District Magistrate.] [Inserted by Act 25 of 2005, Section 2(w.e.f. 23.6.2006).]
