Section 23(1) in The Code of Criminal Procedure, 1973
(1)All Executive Magistrates, other than the Additional District Magistrate, shall be subordinate to the District Magistrate, and every Executive Magistrate (other than the Sub-Divisional Magistrate) exercising powers in a sub-Division shall also be subordinate to the Sub-divisional Magistrate subject, however, to the general control of the District Magistrate.
