Section 16 in Bihar Lokayukta (Investigation) Rules, 2013
16. Application of the Criminal Procedure Code.
- The procedure prescribed in sub-section (1) of section 340 of the Criminal Procedure Code, 1973 (Act 2 of 1974) shall be followed in respect of offences referred to in clause (b) of sub-section (1) of section 195 of the said Code and complaint made under section 344 of the said code shall be signed by such officer of the Lokayukta as may be appointed for the purpose.Chapter - 3
