Section 6 in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers
6. Procedure in cases requiring sanction
(1)When the case falls within the scope of section 197or, the Code or Criminal Procedure, 1898, no prosecution can be instituted without the previous sanction or consent, as the case may be, of the Government.(2)The departmental authorities should consult the District Magistrate and submit a complete report to Government through the Head of the Department concerned. Further steps to be taken will be indicated in Government's orders.(3)If there be doubt whether section 197 of the Code of Criminal Procedure applies, the Legal Remembrancer should invariably be consulted.
