Section 4(3) in Rules Regarding Assistance to Government Servants in Criminal Cases Instituted by or Against Them, (1951)
(3)Procedure when section 197 of the Criminal procedure Code applies - When a prosecution instituted against a Government servant who is not removable from his office save by or with the sanction of Government or some high authority, as required by section 197 of Criminal Procedure Code, and such sanction has not been obtained, the Court should be requested to reject the complaint for want of sanction.
