(1)No court shall take cognizance of any offence under this Act when the accused person is a police officer except with the previous sanction of an officer authorized by the State Government in this behalf.(2)No court shall take cognizance of any offence against the members of ACB/CID and Special Branch alleged to have been committed in course of performance of his duty in conducting trap/covert operation, in the interest of maintenance of Public order, internal and national security except with the previous sanction of the State Government.
