621. Enquiries or investigations of a special nature under the immediate control of the Deputy Inspector-General, Criminal Investigation Department. [§ 12, Act V, 1861].
- The Deputy Inspector-General, Criminal Investigation Department, may direct enquiries or investigations of a special nature in which Superintendents have no local, interest, such as enquiries in connection with false civil suits to be conducted by officers of his department under his immediate control instead of through the Superintendent of the districts after obtaining the sanction of the Inspector-General by a general or special order.
