Section 18(1) in The Code of Criminal Procedure, 1973
(1)The High Court may, if requested by the Central or State Government so to do, confer upon any person who holds or has held any post under the Government, all or any of the powers conferred or conferable by or under this Code on a Metropolitan Magistrate, in respect to particular cases or to particular classes of cases [* * *] [The words "or to cases generally" omitted by Act 45 of 1978, Section 6, w.e.f. 18.12.1978.] in any metropolitan area within its local jurisdiction :Provided that no such power shall be conferred on a person unless he possesses such qualification or experience in relation to legal affairs as the High Court may, by rules, specify.
