Section 5 in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers
5. Complaint in cases not requiring sanction of Government
(1)When the case does not fall within the Scope of section 197 of the Code of Criminal Procedure the Officer instituting the prosecution should sent a written complaint to the Magistrate having jurisdiction.(2)The complaint should 'give a clear, consecutive and chronological statement of salient facts.(3)If the case falls within the scope of sub-section (1) (a) of section 195 of the Code, the complaint should contain a statement that, with reference to that section, the complainant is the public servant concerned.(4)Under proviso (aa) to section 200 of the code, it is no longer necessary for a public servant to be examined by the Court when he makes a complaint in his official capacity, but if the complainant is intricate, the officer making it should present it personally in order that the Court may have an opportunity of elucidating any obscure point.
