Section 7(2) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(2)The State Government may in consultation with the High Court, appoint as many persons as it thinks fit, from among the members of the Judicial Service of the State to be Judicial Magistrates of the first, second or third class in any district, outside the presidency-town and the State Government in consultation with the High Court or the Sessions' Court, subject to the control of the State Government acting in consultation with the High Court, may, from time to time, define the local areas within which such persons may exercise all or any of the powers with which they may respectively be invested under this Code.
