Section 192(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)[Any Chief Judicial Magistrate may empower any Judicial Magistrate] [Substituted by Act XL of 1966.] of the first class who has taken cognizance of any case to transfer it for inquiry or trial to any other specified Magistrate in his district who is competent under this Code to try the accused or commit him for trial ; and such Magistrate may dispose of the case accordingly.
