Section 9(2) in The Maharashtra Borstal Schools Act, 1929
(2)The [Magistrate of the first class] [These words were substituted for the words 'District Magistrate' by Bombay 23 of 1951.] or Chief Presidency Magistrate to whom the proceedings are so submitted may transfer the proceedings to any Magistrate subordinate to him competent to pass an order under this Act, or, as the case may be, to a salaried Presidency Magistrate.
