Section 4(1) in THE MADHYA PRADESH SPECIAL POLICE ESTABLISHMENT ACT, 1947
(1)1 [The Superintendence of investigation by the Madhya Pradesh Special Police Establishment] shall vest in the Lokayukt appointed under section 3 of the Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 (No. 37 of 1981).(1-a) Without prejudice to the generality of the power of Superintendence, the Lokayukt may call from the Director Special Police Establishment returns 2 [and may issue general directions for regulating practice and procedure of investigation to be adopted by the Special Police Establishment].
