Section 21 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
21. Procedure for issue of direction or grant of sanction for prosecution.
(1)No officer whose duty is to issue any direction on behalf of the State Government and on other officer or authority shall prepare a case for issuing any direction under the first proviso to Section 39 of the Act in any case in which he may be directly or indirectly interested. In all such cases, the matter shall be reported to the State Government for such orders as it may deem fit to pass for compliance.(2)No officer of the State Government shall process a case relating to grant of any sanction or authenticate any sanction in a case under Section 197 of the Code of Criminal Procedure, 1973 (No. 2 of 1974), in the result whereof he may be directly or indirectly interested. Such case shall be reported by him to the State Government for such orders as it deem fit to pass for compliance.Form-I[See Rule 3]Form of Application for A Licence Under Section 24 of the Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982Dated ............ day of ......... 19....ToThe Collector,District......
