Section 13(1) in The Code of Criminal Procedure, 1973
(1)The High Court may, if requested by the Central or State Government so to do, confer upon any person who holds or has held any post under the Government, all or any of the powers conferred or conferable by or under this Code on a Judicial Magistrate [of the first class or of the second class in respect to particular cases or to a particular classes of cases, in any local area, not being a metropolitan area] [Substituted by Act 45 of 1978, Section 4, for "of the second class, in respect to particular cases or to particular classes of cases, or to cases generaly, in any district, not being a metropolitan area", w.e.f. 18.12.1978.] :Provided that no such power shall be conferred on a person unless he possesses such qualification or experience in relation to legal affairs as the High Court may, by rules, specify.
