Section 4 in THE MADHYA PRADESH SPECIAL POLICE ESTABLISHMENT ACT, 1947
4.
(1)1 [The Superintendence of investigation by the Madhya Pradesh Special Police Establishment] shall vest in the Lokayukt appointed under section 3 of the Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 (No. 37 of 1981).(1-a) Without prejudice to the generality of the power of Superintendence, the Lokayukt may call from the Director Special Police Establishment returns 2 [and may issue general directions for regulating practice and procedure of investigation to be adopted by the Special Police Establishment].(2)The administration of the said Police establishment shall vest in the 3 [Director General of Police], (Madhya Pradesh) who shall exercise in respect of that Police Establishment such of the powers exercisable by him in respect of the police force in Madhya Pradesh as the State Government may specify in this behalf.
