(1)The Director General of Police may authorize by letter any Police Officer not below the rank of an Inspector (unless for special reasons recorded in such letter, a Police Officer of a lower rank is specified) to interrogate any prisoner or to bring witnesses or informers to the prison for the purpose of identifying any prisoner or prisoners, should such a course be necessitated during the investigation of any case. Such letter shall be addressed by the aforesaid officer to the Superintendent concerned.
