Section 39 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
39. Cognizance of offences.
- All offences under this Act shall be congnizable :[Provided that the Police Officer shall not investigate an offence under this Act except on a direction of the prescribed authority not below the rank of Commissioner of Division on a report admitted by him to such authority :] [Substituted by M.P. Act No. 50 of 1984, (w.e.f. 5-7-1984).][Provided further that the State Government may, at any time for the purpose of satisfying itself as to the propriety of any order passed by the Commissioner of the Division as prescribed authority either on its own motion or on reference made by the prescribed authority, shall call for and examine the record of any case pending before or disposed by such authority and may pass such order in reference thereto as it thinks fit] [Inserted by M.P. Act No. 16 of 1992 (w.e.f. 9-10-1992).].
