Section 14(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)The Government may, in consultation with the High Court, confer upon any person who holds or has held;any Judicial post under the State or possesses such other qualifications as may, in consultation with the High Court be specified in this behalf by the Government by notification in the Government Gazette, all or any of the powers conferred or conferrable by or under this Code on a Judicial Magistrate in respect to particular cases or to a particular class or classes of cases, or in regard to cases generally in any local area. Such Magistrates shall be called special Judicial Magistrates and shall be appointed for such term as the Government may, in consultation with the High Court, by general or special order direct.
