Section 28 in Bharatiya Nagarik Suraksha Sanhita, 2023
28. Withdrawal of powers.
(1)The High Court or the State Government, as the case may be, may withdraw all or any of the powers conferred by it under this Sanhita on any person or by any officer subordinate to it.(2)Any powers conferred by the Chief Judicial Magistrate or by the District Magistrate may be withdrawn by the respective Magistrate by whom such powers were conferred.[Similar to Section 34 from Old CrPC-Also Refer]
