The attention of the District Magistrates is drawn to Section 17 of the Code which empowers them to make rules or to give special orders, from time to time, consistent with the Code as to the distribution of criminal business among Magistrates and benches subordinate to them. Every District Magistrate should, therefore, draw up a memorandum of distribution of work. The memorandum may be revised when necessary.Note. - All Magistrates and all Benches of Magistrates are sub-ordinate to the District Magistrate. All Magistrates and all Benches of Magistrates exercising power in a sub division are also subordinate to the Sub-Divisional Magistrate, subject, however, to the control of the District Magistrate.
