(1)The Commission shall enquire into allegations of “serious misconduct” against police personnel, as detailed below, either suo moto or on a complaint received from any of the following,-(a)a victim or any person on his behalf;(b)the National or the State Human Rights Commission;(c)the police; or(d)any other source.Explanation : “Serious misconduct” for the purpose of this Chapter shall mean any act or omission of a police officer that leads to or amounts to,-(a)death in police custody;(b)grievous hurt, as defined in Section 320 of the Indian Penal Code, 1860;(c)molestation, rape or attempt to committing rape; or(d)arrest or detention without due process of law;(e)forceful deprivation of a person of his rightful ownership or possession of property;(f)blackmail or extortion;(g)Non registration of First Information Report.Provide that the Commission shall enquire into a complaint of such arrest or detention, only if it is satisfied prima facie about the veracity of the complaint.
