Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Mizoram - Section Section 116 in Mizoram Police Act, 2011 116. Report of the District Accountability Authority. - Each District Accountability Authority shall prepare and submit to the Commission an annual report before the end of each calendar year, inter alia, containing:(a)the numbers and types of cases of 'serious misconduct' and 'misconduct' forwarded by it to the Commission and the District Superintendents of Police respectively, during the year;(b)the number and types of cases monitored by it during the year;(c)the number and types of cases of 'misconduct' referred to it by the complainants upon being dissatisfied by the departmental inquiry into his complaint;(d)the number and types of cases referred to in © above in which advice or direction was issued by it to the police for further action; and(e)recommendation on measures to enhance police accountability.
