(a) by or under the order in writing of the officer- in- charge of the police station or the police officer making the investigation into such offence acting in good faith for the purposes of such investigation; or

(b) by, or with the authorisation in writing of, the victim; or

(c) where the victim is dead or minor or of unsound mind, by, or with the authorisation in writing of, the next- of- kin of the victim: Provided that no such authorisation shall be given by the next- of- kin to anybody other than the chairman or the secretary, by whatever name called, of any recognised welfare institution or organisation. Explanation.- For the purposes of this sub- section," recognised welfare institution or organisation" means a social welfare institution or organisation recognised in this behalf by the Central or State Government.