Section 23(1) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
(1)Notwithstanding anything contained in the Code,--(a)no information about the commission of an offence of organised crime under this Act, shall be recorded by a police officer without the prior approval of the police officer not below the rank of the Additional Commissioner of Police;(b)no investigation of an offence under the provisions of this Act shall be carried out by a police officer below the rank of the Assistant Commissioner of Police.
