Section 2(h) in Secretary, Bihar Gram Katchahry (Employment, Service Conditions and Duties) Rules, 2007
(h)"Sub-Divisional Magistrate" means a Sub-Divisional Magistrate appointed by the State Government and includes any other officer as the State Government may appoint under the Act especifically to discharge all or any of the functions of the (Sub-Divisional) Magistrate;
