Section 10(4) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(4)The State Government may, in consultation with the High Court, confer upon any person who holds or has held any judicial post under the Union or a State, or possesses such other qualifications, as may, in consultation with the High Court, be specified in this behalf, by the State Government by notification in the Official Gazette, all or any of the powers conferred or conferable by or under this Code, on a Judicial Magistrate of the first, second or third class in regard to particular cases or a particular class or particular classes of cases, or in regard to cases generally, in any local area outside the presidency-town.
