Section 13 in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
13. Annual report of the Authority.
- The Authority shall submit to the State Government an annual report at the end of the financial year on the following subjects:(a)number and type of complaints enquired into by the Authority;(b)number and type of cases of misconduct enquired into by the Authority;(c)number and type of cases if referred to any other agency or officer for the purpose of conducting an enquiry;(d)findings of the Authority in each case;(e)extent of any delay and the reasons for the delay in completing any enquiry;(f)identifiable patterns of misconduct of police personnel in the state;(g)recommendations for enhancing the accountability of the police.
