In the cases directly inquired by the Commission, it may, upon completion of the inquired, communicate its findings to the Director General Police of the State and the State Government with a direction to,-(a)register a first Information Report; and/or(b)initiate departmental action based on such findings duly forwarding the evidence collected by it to the Police such directions of the Commission shall be binding:Provide that the Commission, before finalizing its own option in all such cases shall give the Director general of Police of the State an opportunity to present theDepartment’s view and additional facts, if any, not already in the notice of the Commission:Provide further that, in such cases, the commission may review its finding upon receipt of additional information from the Director General of Police of the Sate that may have a material bearing on the case.
