Constitution of India, 1949
237.Application of the provisions of this
Chapter to certain class or classes of magistrates.-
The Governor may by public notification direct
that the foregoing provisions of this Chapter and any rules made thereunder
shall with effect from such date as may be fixed by him in that behalf apply in
relation to any class or classes of magistrates in the State as they apply in
relation to persons appointed to the judicial service of the State subject to
such exceptions and modifications as may be specified in the notification.