Section 6 in Rajasthan Petty Offences (Triable by Special Judicial Magistrates) Rules, 1997
6. Oath to Special Judicial Magistrates
- (i) The Special Judicial Magistrates, before entering upon his office shall take oath as has been prescribed for the Judicial Magistrates. The oath shall be administered by the Sessions Judge of the area where such Special Judicial Magistrate is posted.(ii)Every Special Judicial Magistrate except those mentioned in Rule 4(a) and (b) above shall undergo fifteen days training, with the Chief Judicial Magistrate of the area under the supervision of Sessions Judge:Provided that the Chief Justice may exempt any such appointee from training.
