Section 12(1) in Civil Services (Departmental Examination), Punjab Rules, 2014
(1)No member of service, shall be vested with the powers of an Executive magistrate, unless, -(i)he has served as Assistant Commissioner or Extra Assistant Commissioner, for a period of not less than six months; and(ii)has passed the papers in Criminal Law with not less than 66.66 percent marks; or(iii)is exempted under sub-rule (6) of rule 4, from passing of the examination.
