Section 561(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)And, notwithstanding anything in this Code, if a [Chief Judicial Magistrate] [Substituted by Act XL of 1966 for 'the District Magistrate'.] deems it necessary to direct an investigation by a police officer, with respect to such an offence as is referred to in sub-section (1), no police officer of a rank below that of police inspector shall be employed either to make, or to take part in, the investigation.
