Section 16 in The Punjab Separation of Judicial and Executive Functions Act, 1964
16. For sections 37 and 38, the following shall be substituted, namely:-
"37. Additional powers conferable on Magistrates. - In addition to his ordinary powers -(i)the High Court may invest any Judicial Magistrate with any of the powers as specified in Part I of the Fourth Schedule;(ii)a Chief Judicial Magistrate may invest any other Judicial Magistrate within his local jurisdiction with the powers specified in Part I of the Fourth Schedule;(iii)the State Government may invest any Executive Magistrate with any of the powers as specified in Part II of the Fourth Schedule; and(iv)a District Magistrate may invest any Executive Magistrate within his local jurisdiction with the powers specified in Part II of the Fourth Schedule.
