Section 199(4) in The Code of Criminal Procedure, 1973
(4)No complaint under sub-section (2) shall be made by the Public Prosecutor except with the previous sanction -(a)of the State Government, in the case of a person who is or has been the Governor of that State or a Minister of that Government;(b)of the State Government, in the case of any other public servant employed in connection with the affairs of the State;(c)of the Central Government, in any other case.
