Report No. 64
6.4. Section 14.-
Section 14 provides that offences under the Act shall be cognizable, but also imposes certain restrictions as to the rank of the officers who can effect an arrest without warrant. The Committee recommended1 that in section 14(ii) and 14(iii), an officer not below the rank of Sub-Inspector should be authorised to assist the special police officer. Having regard to the nature of the, functions to be performed by the designated police officers, we do not recommend such change.
1. Report of the Committee on amendments to the Suppression etc. Act, para. 5.4, Recommendation No. 8.
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