Section 17 in Criminal Rules of Practice and Circular Orders, 1990
17. Intimation of arrest of M.Ps. and M.L.As.:
- All arrests, surrenders and releases of Members of Parliament or State Legislature, shall be intimated to the Presiding Officer of the House. Intimation shall also be given to the Home Ministry, Government of India; in the case of M.Ps. and the Chief Secretary to the Government, G.A.D., in the case of Members of State Legislature.
