Section 293(4) in The Code of Criminal Procedure, 1973
(4)This section applies to the following Government scientific experts, namely :-(a)any Chemical Examiner or Assistant Chemical Examiner to Government;(b)[ the Chief Controller of Explosives;] [Substituted by Act 25 of 2005, Section 26, for Cl. (b) (w.e.f. 23-6-2006). Prior to its substitution, Cl. (b) read as under :- [(b) the Chief Inspector of Explosives;].](c)the Director of the Finger Print Bureau;(d)the Director, Haffkeine Institute, Bombay;(e)the Director [Deputy Director or Assistant Director] [Inserted by Act 45 of 1978, Section 21 (w.e.f. 18-12-1978).] of a Central Forensic Science Laboratory or a State Forensic Science Laboratory;(f)the Serologist to the Government.(g)[ any other Government Scientific Expert specified, by notification, by the Central Government for this purpose.] [Added by Act 25 of 2005, Section 26 (w.e.f. 23-6-2006).]
