Section 15 in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
15. Cognizance of office.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973, no court shall take cognizance of any offence under this Act except on a complaint, in writing, made by the State Government or any officer authorised in this behalf by the State Government.
