Section 12 in Civil Services (Departmental Examination), Punjab Rules, 2014
12. Conditions for vesting certain powers.
(1)No member of service, shall be vested with the powers of an Executive magistrate, unless, -(i)he has served as Assistant Commissioner or Extra Assistant Commissioner, for a period of not less than six months; and(ii)has passed the papers in Criminal Law with not less than 66.66 percent marks; or(iii)is exempted under sub-rule (6) of rule 4, from passing of the examination.(2)No member of service shall be vested with the powers of Assistant Collector Grade-for Collector, -(i)who has served as Assistant Commissioner or Extra Assistant Commissioner for not less than a period of six months; and(ii)has passed the paper in Revenue Law with not less than 66.66 percent marks; or(iii)is exempted under sub-rule (6) of rule 4, from passing of the examination.
