Section 198B(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)No complaint under sub-section (1) shall be made by the Public Prosecutor except with the previous sanction,-(a)in the case of the President or the Vice-President [or the Governor of the State or of any other State in India] [Substituted by Act XX of 1967.], of any Secretary to the Government authorised by him in this behalf ;(b)in the case of Minister of the [Government of India] [Substituted by Act XX of 1967.] or of a State Government, of the Secretary to the Council of Ministers, if any, or of any Secretary to the Government authorised in this behalf by the Government concerned ;(c)in the case of any other public servant employed in connection with the affairs of the Union or of a State, of the Government concerned.
