- The functions of the State Committee shall be follows:-(a)to enquire into allegations of "serious misconduct", against police officers in the Supervisory ranks, either suo moto or on a complaint received from a victim or any person on his behalf or from the District Committee;(b)to carry out such other functions as the Government may, from time to time, specify;(c)to make recommendations to the State Government on any case enquired into by it, wherever required.Explanation: - "serious misconduct" for the purpose of this Section shall mean:(I)any mala fide act of omission or commission by a police officer that leads to or amounts to:(i)grievous hurt;(ii)illegal detention; or(iii)any other offence for which the maximum punishment prescribed in law is ten years or more.(II)Extortion by a police officer.
