Section 10(14) in Bihar Anti Terrorist Squad Rules, 2014
(14)The Scientific and Technical officers shall duly certify the report on the material/digital evidence that was examined by them and they will be treated as experts as per the requirement of section 45 of the Indian Evidence Act. The Medical Officer will also be an expert. The Medical Officer of the Squad shall examine the arrested person as per the requirement of section 54 of CrPC.
