The National Investigation Agency Act, 2008

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and application
2	Definitions
Chapter II	National Investigation Agency
3	Constitution of National Investigation Agency
4	Superintendence of National Investigation Agency
Chapter III	Investigation by the National Investigation Agency
5	Manner of constitution of Agency and conditions of service of members
6	Investigation of Scheduled Offences
7	Power to transfer investigation to State Government
8	Power to investigate connected offences
9	State Government to extend assistance to National Investigation Agency
10	Power of State Government to investigate Scheduled Offences
Chapter IV	Special Courts
11	Power of Central Government to constitute Special Courts
12	Place of sitting
13	Jurisdiction of Special Courts
14	Powers of Special Courts with respect to other offences
15	Public Prosecutors
16	Procedure and powers of Special Courts
17	Protection of witnesses
18	Sanction for prosecution
19	Trial by Special Court to have precedence
20	Power to transfer cases to regular courts
21	Appeals
22	Power of State Government to constitute Special Courts
Chapter V	Miscellaneous
23	Power of High Courts to make rule
24	Power of High Courts to make rules
25	Power to remove difficulties
26	Laying of rules
Schdule	The Schedule

The National Investigation Agency Act, 2008

An Act to constitute an investigation agency at the national level to investigate and prosecute offences affecting the sovereignty, security and integrity of India, security of State, friendly relations with foreign States and offences under Acts enacted to implement international treaties, agreements, conventions and resolutions of the United Nations, its agencies and other international organisations and for matters connected therewith or incidental thereto. BE it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:-