Section 7 in Petty Offence (Trial by Special Judicial Magistrates) Rules, 1997
7.
(i)The State Government shall provide court building to the Special Judicial Magistrate in consultation with the Chief Justice.(ii)Staff attached to the Court of Special Judicial Magistrate shall be appointed by the District and Sessions Judge as per Rules contained in the Chapter 18-A, High Court Rules and Order, Volume I.
