Section 23 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
23. Persons authorised to investigate.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973, no police officer below the rank of a Deputy Superintendent of Police or a police officer possessing rank higher than that of a Deputy Superintendent of Police or a special designated police officer who is not below the rank of a an Inspector of Police, shall investigate any offence punishable under this Act, unless he is authorised so to do by the State Government.
