Section 4 in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000
4. Eligibility.
- A person shall not be qualified for appointment as a Special Judicial Magistrate unless he -(a)has been serving as Judicial Officer, or is a retired Judicial Officer; or(b)is a senior ministerial officer of the High Court or District Court who is experienced and is conversant with rules and procedures of law and holds a Bachelor's Degree in Law [; or [Inserted vide Orissa Gazette No. 38 dated 19.9.2003.](c)he is or has been an Executive Magistrate.]
