Section 3 in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
3. Certain offences to be cognizable
An offence punishable under section 5 of this Act or under section 161 or section 165 or section 165-A or section 167-A of the State Ranbir Penal Code, Samvat 1989 shall be deemed to be a cognizable offence for the purposes of the Code of Criminal Procedure, Samvat 1989 notwithstanding anything to the contrary contained therein:Provided that no Police Officer below the rank of the Deputy Superintendent of Police shall investigate any such offence without the order of a Magistrate of the first class or make any arrest thereof without a warrant:Provided further that if an officer of the Vigilance Organisation of and above the rank of a Sub- Inspector of Police is specially authorised in writing by an officer of the Vigilance Organisation not below the rank of an Assistant Superintendent of Police to investigate such offence, such officer may investigate the offence so specified in the order of authorisation. But such officer shall not be competent to arrest any person during such investigation, unless a Police Officer not below the rank of a Deputy Superintendent of Police authorises such arrest under section 56 of the Code of Criminal Procedure, Samvat 1989.
