Section 3 in Petty Offence (Trial by Special Judicial Magistrates) Rules, 1997
3. Qualification.
- A person shall not be qualified for appointment as a Special Judicial Magistrate unless he -(a)has been a District Magistrate or Judicial Officer or;(b)has been IAS probationer or/HCS/PCS/(Executive Branch) or;(c)has for a period of not less than six months exercised the powers of a Sub-Divisional Magistrate; or(d)has for a period of not less than three years exercised the powers of an Executive Magistrate; or(e)has for at least three years been Advocate of a High Court before his entry into Government Service; or(f)has obtained a decree in law as specified in clause (c) of Sub- Section (i) of Section 24 of the Advocate Act, 1961 and worked for at least three years on a gazetted post, involving the exercise of Judicial functions.
