Section 15 in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
15. Constitution of Review Committee for review of authorisation orders
(1)There shall be a Review Committee to review every order passed by the Competent Authority under section 14.(2)The Review Committee shall consist of the following ex officio members, namely:--(i)the Chief Secretary, Government of National Capital Territory of Delhi-- Chairman(ii)The Principal Secretary or the Secretary in the Home Department, National Capital Territory of Delhi-- Member(iii)the Secretary, Law and Judicial Department, Government of National Capital Territory of Delhi-- Member.(3)Every order passed by the Competent Authority under section 14, placed before the Review Committee, shall be considered by the Review Committee within ten days after its receipt, to decide whether the order, authorising or approving the application under sub section (4) of section 14, for interception or disapproving the interception made under sub-section (10) of that section in emergency situation, passed by the Competent Authority was necessary, reasonable and justified.(4)The Review Committee, after examining the entire record and holding such enquiry, if any, deemed necessary may, by order in writing, either approve the order passed by the Competent Authority or may issue order disapproving the same. On issue of an order of disapproval by the Review Committee, the interception, if any, already commenced shall be forthwith discontinued. The intercepted communication, if any, in the form of tape, wire or other device shall, thereupon, not be admissible as evidence in any case and shall be directed to be destroyed.
