Section 37 in The Code of Criminal Procedure, 1989 (1933 A. D.)
37. [ Additional powers conferrable on Magistrates. [Sections 37 and 38 substituted by Act XL of 1966.]
- In addition to his ordinary powers-(a)the High Court may invest any Judicial Magistrate with any of the powers as specified in Part I (A) of the Fourth Schedule ;(b)a Chief Judicial Magistrate may invest any other Judicial Magistrate within his local jurisdiction with the powers specified in part I (B) of the Fourth Schedule ;(c)the Government may invest any Executive Magistrate with any of the powers as specified in part II (A) of the Fourth Schedule ; and(d)A District Magistrate may invest/any Executive Magistrate within his local jurisdiction with the powers specified in part II (B) of the Fourth Schedule.
