Section 218(5) in Bharatiya Nagarik Suraksha Sanhita, 2023
(5)The Central Government or the State Government, may determine the person by whom, the manner in which, and the offence or offences for which, the prosecution of such Judge, Magistrate or public servant is to be conducted, and may specify the Court before which the trial is to be held.[Similar to Section 197 from Old CrPC-Also Refer]
