Section 47(2) in The M.P. Vishesh Sashastra Bal Niyam, 1973
(2)The Inspector-General of Police, Deputy Inspector-General of Police or a Commandant may appoint any officer of or above the rank of Platoon Commander to investigate any offence committed under this Act. The investigation shall be carried out in accordance with the provisions of the [Code of Criminal Procedure, 1898] [See now the Gods of Criminal Procedure, 1973 (2 of 1974).] (V of 1898) and the investigating officer shall have all the powers of an investigating officer under the said Code provided that no charge-sheet in the case will be put up by the investigating officer without the written sanction of the Commandant. The Commandant will accord such sanction only with the approval of the Deputy Inspector-General of Police.
