Section 8 in Rajasthan Petty Offences (Triable by Special Judicial Magistrates) Rules, 1997
8. Term of Offices of Special Judicial Magistrates
- The term of office of such Special Judicial Magistrate shall be one year which may be extended from time to time upto a maximum of five years or till the incumbents attain the age of 62 years whichever is earlier:Provided that the appointment of the Special Judicial Magistrates may be terminated by the Chief Justice before the expiry of the said period on the ground of misbehaviour or incapacity after an enquiry made by the Sessions Judge concerned.
