Special Judicial Magistrates (Specification of Qualifications) Rules, 1951
Published vide Notification No. 8 / S.R.O., dated 19.7.1975 Published in Rajasthan Gazette, Extraordinary, Part 1 (B) dated 9.8.1975 p. 59.
RJ154
Rules under section 13 (1) of the Criminal Procedure Code 1973
[Dated July 19, 1975]
In exercise of the powers conferred by the proviso to sub-section 13 of the Code of Criminal Procedure, 1973 (Act 2 of 1974), the high Court of Judicature for Rajasthan at Jodhpur hereby makes the following Rules, namely:-
- (1) There rules may be called the Special Judicial Magistrates (Specification of qualifications) Rules, 1975.
(2) No. power under sub-section (1) of section 13 of the Code of Criminal procedure, 1973 (Act 2 of 1974), shall be conferred on person unless he:-
(a) holds a degree in law of an Indian university or of a foreign University recognised in India by law and is holding a gazetted post under the State Government; or
(b) has exercised the powers of a Magistrate under the Code of Criminal Procedure, 1898 [(Act 5 of 1898)] for not less than one year; or
(c) is or has been an Executive Magistrate.