Section 15-A
[ 76 15-A PROSECUTION OF PUBLIC SERVANT.

Where any person who is a public servant is accused of any
offence alleged to have been committed by him while acting
or purporting to act in the discharge of his duty in
pursuance of an order made under Sec. 3. no Court shall take
cognizance of such offence except with the previous
sanction, -

(a) of the Central Government, in the case of a person who
is employed or, as the case may be, was at the time of
commission of the alleged offence employed, in connection
with the affairs of the Union,

(b) of the State Government, in the case of a person who is
employed or, as the case may be, was at the time of
commission of the alleged offence employed, in connection
with the affairs of the State. 76 ]