(1)The Authority shall forward the complaints of misconduct, received directly by it, to the Director General of Police for further act ion, however, no cognizance shall be taken of anonymous complaints.(2)The Authority may inquire into allegations of “serious misconduct” against police personnel, on a complaint received by it.Explanation.—“Serious misconduct” for the purpose of this chapter, means any act of a police officer, due to which charges may be framed for the following:—(a)death in police custody;(b)grievous hurt, as defined under Section 320 of the Indian Penal Code, 1860;(c)rape or attempt to commit rape;(d)arrest or detention without due process of law;(e)violation of human rights; or(f)corruption.(3)The Authority may also inquire into any other case, referred to it by the State Government or the Director General of Police if, in the opinion of the Authority, the nature of the case is fit for independent inquiry.(4)The Authority may monitor the status of departmental inquiries or departmental act ion on the complaints of “misconduct” against gazetted officers, through a quarterly reports, obtained periodically from the Director General of Police, and may give appropriate advice to the State Government for completion of action in such cases.(5)The Authority may also call for a report from the Director General of Police and may issue appropriate advice for further act ion or a direction for a fresh inquiry by another officer, when a complainant, on being dissatisfied by the outcome of, or inordinate delay in the process of departmental inquiry into his complaint of “misconduct” as defined above, by any police officer, brings such matter to the notice of the Authority.(6)The Authority may suggest general guidelines for the State Police to prevent misconduct on the part of police personnels.
