Section 5 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
5. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government, in consultation with the High Court, may, by order, do anything (including the specification of a Magistrate, whether Judicial or Executive, as the appropriate Magistrate having jurisdiction in the matter concerned under any law) not inconsistent with such provisions for the purpose of removing the difficulty.The Schedule(See section 2)Amendments to the Code of Criminal Procedure, 1898(Act 5 of 1898)
