Code of Criminal Procedure Act, 1973
21.Special Executive Magistrates.-
The State Government may appoint, for such
term as it may think fit, Executive Magistrates, to be known as Special
Executive Magistrates for particular areas or for the performance of particular
functions and confer on such Special Executive Magistrates such of the powers
as are conferrable under this Code on Executive Magistrates, as it may deem
fit.