Section 17(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(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.
