(1)The State Government may establish in each police district or a group of districts in a police range, a District-level Police Complaints Authority, named as District-level Police Accountability Authority to receive complaints of serious misconducts and misconducts against police personnel, as defined in Section 108 and take further action as provided in this Act.(2)The District Accountability Authority shall have three members with a credible record of integrity and commitment to human rights and the chair person shall be selected from amongst retired persons with judicial experience in the rank of District and Sessions Judge, a retired senior police officer and a person having legal background or a retired senior civil servant or an eminent person from the civil society as members.(3)The Chairperson and other members of the District Accountability Authorities will be appointed by the Government.(4)Vacancies in the Authority shall be filled up as soon as practicable, and in no case later than three months after the seat has been vacated.(5)In selecting members of the Authority, a transparent process shall be adopted.(6)The conditions of eligibility, term of office, terms and conditions of service, and conditions of removal from office for the Chairperson and members of the District Accountability Authorities will be the same as that of the Police Accountability Commission.(7)The District Accountability Authority shall be assisted by adequate legal and administrative staff with requisite skills and experience.(8)The staff shall be selected by the District Accountability Authority, inter alia, on a contractual basis, through a transparent process.(9)The remuneration and other terms and conditions of service of the staff shall be as prescribed from time to time.
