(3)The Board shall function as a Bench of magistrates and shall have the powers conferred by the [Code of Criminal Procedure, 1973, on a Metropolitan Magistrate, or, as the case may be, a Judicial Magistrate of the first class.] [Substituted for the word "Code of Criminal Procedure, 1989, on a Magistrate of the first Class" by Act 15 of 1978, section 4]
