Section 36A in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
36A. [ Investigation of offences. [Inserted vide H.P. Act No. 29 of 1984.]
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), in case of a public servant, no Police Officer below the rank of the Deputy Superintendent of Police shall investigate into or make any arrest in, an offence punishable under this Act:[Provided that the State Government may, by general or specific order, authorize a police officer not below the rank of Inspector of Police to investigate into, or make any arrest in, an offence punishable under this Act.]Explanation. - For the purpose of this section "public servant" means a public servant as defined in [clause (c) of section 2 of the Prevention of Corruption Act, 1988.] [Substituted for the words and figures 'section 21 of the Indian Penal Code' vide H.P. Act No. 13 of 2008.]]
