Section 7(2A) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(2A)The delay, if any, in investigation or filing of charge-sheet in accordance with sub-rule (2) shall be explained in writing by the investigating officer.] [Substituted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).]
