Section 8A in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
8A. Superior officers of Police to exercise powers of officer-in-charge of a Police Station
Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989 for the purposes of this Act, any officer of the Vigilance Organisation of and above the rank of Sub-Inspector of Police shall, subject to the provisions of this Act, exercise any of the powers of the officer-in-charge of a Police Station anywhere in the State and when exercising such powers shall be deemed to be an officer-in-charge of the Police Station within the limits of which he is exercising such powers.
