Section 10 in The Code of Criminal Procedure, 1989 (1933 A. D.)
10. District Magistrate and Chief Judicial Magistrate.
(1)In every district [the Government] [In section 4(1)(a), (1) and (p). 7(2), 8, 9, 10, 11, 12, 415(3), 108, 132, 157, 158, 161, 173, 178, 188, 193(2), 196, 196-A, 197, 218, 261, 263, 265, 319, 320(1), 321, 335, 357, 358, 382, 386, 392, 399, 422, 464, 466, 471, 474, 483, 492, 495, 528, 541 and 554 the words 'The Government' substituted for the words 'His Highness' by Act X of 1996.] shall appoint [an executive Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] of the first class, who shall be called the District Magistrate.[(1-a) In every district the High Court shall invest a Judicial Magistrate of the first class with the powers of a Chief Judicial Magistrate under this Code or any other law for the time being in force.] [Sub-section (1-a) inserted by Act XL of 1966.](2)[ The Government may appoint one or more Executive magistrates of the first class to be Additional District Magistrates in a district and such Additional District Magistrate shall have all or any of the powers of a District Magistrate under this Code or under any law for the time being n force, as the Government may direct.Explanation. - In its application to Sessions Division Poonch the words "Executive Magistrate" shall be substituted by the words "any Magistrate" till the Jammu and Kashmir Separation of Judicial and Executive Functions Act, 1966 is enforced in the said Sessions Division of Poonch] [Sub-section (2) of section 10 substituted by Act X of 1969.],(3)For the purposes of sections 192 sub-section (1), [ x x x ] [Words '407 sub-section (2)' omitted by Act XXVII of 1957.] and 528 sub-sections (2) and (3), such Additional District Magistrate shall be deemed to be subordinate to the District Magistrate.
