Section 17A in The West Bengal Separation of Judicial And Executive Functions Act, 1970
17A. Subordination of Judicial Magistrates and Benches. - (1) All Judicial Magistrates appointed under sections 12, 13A and 14 and all Benches constituted under section 15, shall, subject to the control of the Sessions Judge, be subordinate to the Sub-Divisional Judicial Magistrate and the Sub-Divisional Judicial Magistrate may from time to time distribute the business amongst such Judicial Magistrates and Benches consistently with this Code and the rules framed by the High Court.
(2)The Sub-Divisional Judicial Magistrate shall be subordinate to the Sessions Judge.(3)Notwithstanding anything contained in sub-section (1), the Sessions Judge may, if for any reason he thinks fit so to do, distribute the business referred to in that sub-section amongst the Judicial Magistrates and Benches within the sessions division consistently with this Code and the rules framed by the High Court."."17B. Subordination of Assistant Sessions Judge to the Sessions Judge. - (1) All Assistant Sessions Judges shall be subordinate to the Sessions Judge in whose Court they may exercise jurisdiction and the Sessions Judge may from time to time distribute the business amongst such Assistant Sessions Judges consistently with this Code and the rules framed by the High Court.(2)The Sessions Judge may also, when he himself is unavoidably absent or incapable of acting, make provisions for the disposal of any urgent application by an Additional or Assistant Sessions Judge or, if there be no Additional or Assistant Sessions Judge, by the Sub-Divisional Judicial Magistrate, and any such Judge or Magistrate shall have jurisdiction to deal with any such application.
