Section 65(3) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(3)for sub-section (2), the following sub-section shall be substituted, namely :-"(2) The State Government, in consultation with the High Court, or the Sessions Judge subject to the general or special orders of the State Government in consultation with the High Court, may empower any Judicial Magistrate to take cognizance under sub-section (1), clause (a) or clause (b), of offences for which he may try or commit for trial"; and
