Section 38 in The Punjab Separation of Judicial and Executive Functions Act, 1964
38. Exercise of powers under section 37 by Chief Judicial Magistrate or District Magistrate to be subject to control of High Court or State Government. - The power conferred by clause (ii) of section 37 shall be exercised subject to the control of the High Court and the power under clause (iv) of that section shall be exercised subject to the control of the State Government".
