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[Cites 0, Cited by 7] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Code of Criminal Procedure, 1973

(3)
(a)The High Court may designate any Judicial Magistrate of the first class in any sub-division as the Sub-divisional Judicial Magistrate and relieve him of the responsibilities specified in this section as occasion requires.
(b)Subject to the general control of the Chief Judicial Magistrate, every Sub-Divisional Judicial Magistrate shall also have and exercise, such powers of supervision and control over the work of the Judicial Magistrates (other than Additional Chief Judicial Magistrates) in the sub-division as the High Court may, by general or special order, specify in this behalf.
NAGALAND.- In sub-sections (1), (2) and (3) the words "High Court" shall be substituted by the words "State Government" wherever it occurs. [Vide Notification No. Law 170/74 Leg., dated 3.7.1975].UTTAR PRADESH.- After sub-section (3) of Section 12 insert the following sub-section -"(4) Where the Office of the Chief Judicial Magistrate is vacant or he is incapacitated by illness, absence or otherwise for the performance of his duties, the senior-most among the Additional Chief Judicial Magistrates and other Judicial Magistrates present at the place, and in their absence, the District Magistrate and in his absence the senior-most Executive Magistrate shall dispose of the urgent work of the Chief Judicial Magistrate." [U.P, Act No. 1 of 1984, Section 3, w.e.f. 1-5-1984]