Section 5 in Rajasthan Petty Offences (Triable by Special Judicial Magistrates) Rules, 1997
5. Penal.
- (i) The Registrar, Rajasthan High Court with the approval of the Chief Justice shall prepare a panel of suitable persons to be appointed as Special Judicial Magistrates.(ii)The panel so prepared by the Registrar and approved by the Chief Justice shall be forwarded to the Government for consultation.(iii)The State Government shall send the names of persons out of the panel so prepared to the High Court for issuing appointment orders of Special Judicial Magistrates.(iv)Such Special Judicial Magistrates shall exercise the same powers as conferred by the Code on Judicial Magistrate Ist Class.
