Section 6A in The Delhi Special Police Establishment Act, 1946
6A. Approval of Central Government to conduct inquiry or investigation [[Inserted by Act 45 of 2003, Section 26 (w.e.f.12.9.2003 ).]]
(1)The Delhi Special Police Establishment shall not conduct any inquiry or investigation into any offence alleged to have been committed under the Prevention of Corruption Act, 1988 (49 of 1988) except with the previous approval of the Central Government where such allegation relates to(a)the employees of the Central Government of the level of Joint Secretary and above; and(b)such officers as are appointed by the Central Government in corporations established by or under any Central Act, Government companies, societies and local authorities owned or controlled by that Government.(2)Notwithstanding anything contained in sub-section (1), no such approval shall be necessary for cases involving arrest of a person on the spot on the charge of accepting or attempting to accept any gratification other than legal remuneration referred to in clause (c) of the Explanation to section 7 of the Prevention of Corruption Act, 1988 (49 of 1988).]
