Section 379(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)A complaint made under this section shall be signed,-(a) where the Court making the complaint is a High Court, by such officer of the Court as the Court may appoint;(b) in any other case, by the presiding officer of the Court or by such officer of the Court as the Court may authorise in writing in this behalf.
