(1)If the Elections Commissioner has reason to believe that any offence punishable under section 152, or under section 157, or under clause (a) of sub-section (2) of Section 159 has been committed in reference to any election, it shall be the duty of the Elections Commissioner to cause such enquiries to be made and such prosecutions to be instituted as the circumstances of the case may appear to him to require.(2)No Court should take cognizance of any offence punishable under section 152 or under Section 157 or under clause (a) of sub-section (2) of section 159 unless there is a complaint made by order of, or under authority from, the Election Commissioner.
