Section 23(1) in The Maharashtra Control Of Organised Crime Act, 1999.
(1)Notwithstanding anything contained in the Code,—(a)no information about the commission of an offence of organised crime under this Act, shall be recorded by a police officer without the prior approval of the police officer not below the rank of the Deputy Inspector General of Police;(b)no investigation of an offence under the provisions of this Act shall be carried out by a police officer below the rank of the Deputy Superintendent of Police.
