Section 41 in The Code of Criminal Procedure, 1989 (1933 A. D.)
41. Power may be cancelled.
(1)The [Government] [Substituted by Act XV of 2004 for 'High Court'] [or the High Court, as the case may be,] [Words inserted by Act XL of 1966.] may withdraw all or any of the powers conferred under this Code or any person by it or by any officer subordinate to it.(2)[ Any powers conferred by the Chief Judicial Magistrate or District Magistrate may be withdrawn by him] [Sub-section (2) substituted by Act XL of 1966.].
