Section 3 in The National Investigation Agency Act, 2008
3. Constitution of National Investigation Agency.
(1)Notwithstanding anything in the Police Act, 1861 (5 of 1861), the Central Government may constitute a special agency to be called the National Investigation Agency for investigation and prosecution of offences under the Acts specified in the Schedule.(2)Subject to any orders which the Central Government may make in this behalf, officers of the Agency shall have throughout India [and, subject to any international treaty or domestic law of the concerned country, outside India,] [Inserted by Act No. 16 of 2019, dated 24.7.2019.] in relation to the investigation of Scheduled Offences and arrest of persons concerned in such offences, all the powers, duties, privileges and liabilities which police officers have in connection with the investigation of offences committed therein.(3)Any officer of the Agency of, or above, the rank of Sub-Inspector may, subject to any orders which the Central Government may make in this behalf, exercise throughout India, any of the powers of the officer-in-charge of a police station in the area in which he is present for the time being and when so exercising such powers shall, subject to any such orders as aforesaid, be deemed to be an officer-in-charge of a police station discharging the functions of such an officer within the limits of his station.
