Section 340(3) in The Code of Criminal Procedure, 1973
(3)A complaint made under this section shall be signed, -(a)where the Court making the complaint is a High Court, by such officer of the Court as the Court may appoint;(b)in any other case, by the presiding officer of the Court[or by such officer of the Court as the Court may authorise in writing in this behalf.] [ Substituted by Act 2 of 2006, Section 6, for Cl. (b) (w.e.f. 16-4-2006). Prior to its substitution, Cl (b) read as under : - [(b) in by other case, by the presiding officer of the Court].]
