Section 4 in Rajasthan Petty Offences (Triable by Special Judicial Magistrates) Rules, 1997
4. Qualifications of Special Judicial Magistrates
- A person shall not qualified for appointment as a Special Judicial Magistrate unless he :(a)is/or has been a Judicial Officer, or(b)is a retired I.A.S. or R.A.S. Officer having exercised the powers of District Magistrate or Sub-Divisional Magistrate for a period of not less than six months and having a Degree of Bachelor of Law (two years course under the old scheme and three years course under the new scheme) of any University established by law in India, or(c)is an Advocate having standing of atleast 10 years at bar, or(d)has been an Executive Magistrate for not less than 5 years.
