Section 17 in The Code of Criminal Procedure, 1989 (1933 A. D.)
17. [ Sub-ordination of Assistant Sessions Judges Judicial Magistrates [***] [Section 17, 17-A and 17-B substituted by Act XL of 1966 for 'section 17'.] to sessions Judge and Chief Judicial Magistrate.
(1)All Judicial Magistrates appointed under sub-sections (2) and (3) of section 12 and sub-section (1) of section 14 [***] [Words and figures omitted by Act XXXVII of 1978, Section 4.], shall, subject to the control of the Sessions Judge, be subordinate to the Chief Judicial Magistrate and he may, from time to time, make rules or give special orders consistent with this Code as to the distribution of business among such Magistrates and Benches.(2)All Chief Judicial Magistrates shall be subordinate to the Sessions Judge.(3)All Assistant Sessions Judges shall be subordinate to the Sessions Judge in whose court they exercise jurisdiction, and he may, from time to time, make rules consistent with this Code as to the distribution of business among such Assistant Sessions Judges.(4)The Sessions Judge may also, when he himself is unavoidably absent or incapable of acting, make provision for the disposal of any urgent application by an Additional or Assistant Sessions Judge or, if there be no Additional or Assistant Sessions Judge, by the Chief Judicial Magistrate, and such Judge, or Magistrate shall have jurisdiction to deal with any such application.
