Section 67(2) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(2)for sub-section (2), the following sub-section shall be substituted, namely :-"(2) Any District Magistrate may empower any Executive Magistrate of the first class who has taken cognizance of any case to transfer the same for inquiry to any other specified Executive Magistrate within the district who is competent under this Code to hold such inquiry."; and
