Section 9 in The Punjab Separation of Judicial and Executive Functions Act, 1964
9. For sub-section (1) of section 15, the following shall be substituted, namely :-
"(1) The High Court may direct any two or more Judicial Magistrates in any place in the State of Punjab to sit together as a Bench, and may by order invest such Bench with any of the powers conferred or conferable by or under this Code on a Judicial Magistrate of the first or second class, and direct it to exercise such powers in such cases, or, such classes of cases only, and within such local limits, as the High Court thinks fit".
