Section 8(8) in Bihar Anti Terrorist Squad Rules, 2014
(8)The cases shall be supervised by officers of and above the rank of Additional Superintendent, who shall submit their Supervision Notes and Progress Reports to the Inspector General. Supervision shall involve participation in investigation as well. The Plan of Investigation may be collectively drawn. The supervisory officer can communicate with the agencies of the Central Government or other State Governments on the matters of investigation and prosecution. The supervisory officers should monitor searches, review the questionnaires for examination of suspect or accused persons, and monitor trials. They should ensure observance of ethical practices and lawful procedures by the investigating officers.
