Section 36 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
36. Cognizance of offences.
- No court shall take cognizance of an offence under this Act against any person unless a report in writing is made by such an officer not below the rank of a [Under Secretary] [Substituted for the words 'Divisional Commissioner' vide H.P. Act No. 20 of 2000.] as the State Government as it may by a notification, specify:Provided that no such report shall be made against a member of judicial service of State saves with the prior concurrence of the High Court.
