Section 1974 in THE MADHYA PRADESH SPECIAL POLICE ESTABLISHMENT ACT, 1947
1974.
)(2)Subject to any orders which the State Government may make in this behalf, members of the said police establishment shall have, in relationto the investigation of such offences and arrest of persons concerned in such the investigation of such offences and arrest of persons concerned in such offences all the powers, duties, privileges and liabilities which police officers have in connection with the investigation of offences.(3)Any members of the said Police Establishment of or above the rank of Sub-Inspector may, subject to any orders which the State Governmentmay make in this behalf, exercise any of powers of an officer in charge of a police station in the area in which he is for the time being andwhen so exercising such powers shall, subject to any such orders as aforesaid be deemed to be an officer in charge of a police station discharging the function of such officer within the limits of his station.
