Section 222(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)No complaint under sub-section (2) shall be made by the Public Prosecutor except with the previous sanction-(a) of the State Government,-(i) in the case of a person who is or has been the Governor of that State or a Minister of that Government;(ii) in the case of any other public servant employed in connection with the affairs of the State;(b) of the Central Government, in any other case.
