Section 4 in Petty Offence (Trial by Special Judicial Magistrates) Rules, 1997
4.
(i)The panel of suitable persons for appointment as Special Judicial Magistrate would be prepared by District and Sessions Judge of that Sessions Division in consultation with the District Magistrate.(ii)The panel of suitable persons prepared by the District and Sessions Judge shall be forwarded to the High Court.(iii)High Court shall appoint such persons as Special Judicial Magistrates who have been selected by the High Court from the panel forwarded by the District and Sessions Judge.(iv)Special Judicial Magistrate, shall exercise same powers as conferred by the Code on Judicial Magistrate Ist Class.
