Allow Cookies!
By using our website, you agree to the use of cookies
Sections | Particulars |
---|---|
Chapter II | Constitution Of Criminal Courts And Offices |
15 | Subordination of Judicial Magistrates |
Description | (1) Every Chief Judicial Magistrate shall be subordinate to the Sessions Judge; and every other Judicial Magistrate shall, subject to the general control of the Sessions Judge, be subordinate to the Chief Judicial Magistrate. (2) The Chief Judicial Magistrate may, from time to time, make rules or give special orders, consistent with this Code, as to the distribution of business among the Judicial Magistrates subordinate to hi m. STATE AMENDMENT Bihar:In section 15, after sub-section (2) of section 15, the following sub-section shall be substituted, namely.- "(3) Any judicial Magistrate exercising powers over any local area extending beyond the district in which he holds hi s Court, shall be subordinate to the Chief Judicial Magistrate of the said district and reference in this Code to the Sessions Judge shall be deemed to be references to the Sessions Judge of that district where he holds hi s Court." [Vide Bihar Act 8 of 1977, Section 4 (w.e.f. 10-1-1977).] |
86540
103860
630
114
59824