Section 3 in Petty Offence Trial (Trial by Special Judicial Magistrates) Rules, 1996
3. Qualification
. - A person shall not be qualified for appointment as a Special Judicial Magistrate unless he -(a)has been a District Magistrate or Judicial Officer; or(b)has for a period of not less than six months exercised the powers of a Sub-Divisional Magistrate; or(c)has for a period of not less than three years exercised the powers of an Executive Magistrate; or(d)has for atleast three years been an advocate of a High Court before his entry into Government Service; or(e)has obtained a degree in law as specified in clause (c) of sub-section (1) of Section 24 of the Advocate Act, 1961 and worked for atleast three years on a gazetted post, involving the exercise of judicial functions.
