Section 4 in Petty Offence Trial (Trial by Special Judicial Magistrates) Rules, 1996
4.
(i)The penal of suitable persons for appointment as Special Judicial Magistrate would be prepared by District and Sessions Judge of that Sessions Division in consultation with the District Magistrate;(ii)The penal of suitable persons prepared by District and Sessions Judge shall be forwarded to the High Court;(iii)[ High Court shall appoint such person as Special Judicial Magistrates who have been selected by the High Court from the panel forwarded by the District and Sessions Judge;] [Substituted vide Punjab Government Gaztte L.S.P. III dated 11-7-1997](iv)Special Judicial Magistrate shall exercise same powers as conferred by the Code on Judicial Magistrate 1st Class.
