Section 10 in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
10. Appearance at a hearing.
(1)The parties to a complaint shall appear at a hearing in person or through their Legal Representative.(2)Legal representative of persons can attend a hearing by obtaining leave of the Authority, which the Authority may grant for reasons recorded in writing.(3)The Authority may issue summons to any person (as per Annexure "C"), who has knowledge of the matter and facts relating to the complaint, to appear at a hearing for purpose of examination, obtaining evidence on oath or producing documents or record relevant to the case or both or as the case may be, as the Authority deems fit.(4)Time limit for completion of enquiry and grant of adjoumment.- Every enquiry initiated on the basis of a complaint received by the Authority shall be completed and submit report to the State Government, as expeditiously as possible and in any case within a period of ninety days from the date of receipt of complaint :Provided that, the authority shall not grant more than three adjournments to respondent officer or complainant, during the pendency of a complaint.(5)In the report submitted to the State Government after expiry of the time limit mentioned in the above sub-regulation (4), the Authority shall record the reasons for delay in writing.(6)The complainant or a victim or a respondent officer may apply for adjournment of a hearing at least three days in advance before the date of hearing.(7)Ordinarily the Authority shall not grant adjournment of hearing unless reasonable cause is shown by the concerned party to a case and in every instance; the Authority shall record reasons in writing for grant of adjournment.(8)Where an adjournment is granted on the plea of a respondent officer for reasons of performance of unavoidable official duty, the hearing may be held on the next working day :Provided that, the Authority shall not grant more than three adjournments to a Respondent Officer, during the pendency of a complaint against him.(9)Where a complainant or a victim or the Respondent Officer fails to appear before the Authority, the Authority shall proceed with the case ex- parte.
