Special Judicial Magistrates (Specification of Qualifications) Rules, 1951

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. (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.