Section 12 in The Code of Criminal Procedure, 1989 (1933 A. D.)
12. [ Executive and Judicial Magistrates. [Section 12 substituted by Act XL of 1966]
(1)The Government may appoint as many persons as it thinks fit, besides the District Magistrate, to be Executive Magistrates of the first or second class in any district, and the Government or the District Magistrate, subject to the control of the Government may, from time to time, define local areas within which such persons may exercise all or any of the powers with which they may respectively be invested under this Code.(2)The High Court may confer on any person who is a member of the Judicial Service of the State the powers of any class of a Judicial Magistrate in any district ; and the High Court or the Chief Judicial Magistrate, subject to the control of the High Court, may, from time to time define local areas within which he may exercise all or any of the powers with which he may be invested under this Code.(3)The Government, in consultation with the High Court, may appoint as many persons, who are the members of the Civil Service of the State, as may be considered necessary, to be Judicial Magistrates in any district ; and may define local areas within which such persons may exercise all or any of the powers with which they may respectively be invested under this Code.(4)Except as otherwise provided by such definition, the jurisdiction and powers of such persons shall extend throughout such district],
