Section 4(b) in Rajasthan Petty Offences (Triable by Special Judicial Magistrates) Rules, 1997
(b)is a retired I.A.S. or R.A.S. Officer having exercised the powers of District Magistrate or Sub-Divisional Magistrate for a period of not less than six months and having a Degree of Bachelor of Law (two years course under the old scheme and three years course under the new scheme) of any University established by law in India, or
