(2)The Commission shall inquire into allegations of "serious misconduct" against police personnel, as detailed below , either suo moto or on a complaint received from any of the following ;(a)a victim or any person on his behalf ;(b)the National or the State Human Rights Commission;(c)the police ; or(d)any other source.Explanation. - "Serious misconduct" for the purpose of this chapter shall mean any act or omission of a police officer that leads to or amounts to:(a)death in police custody;(b)grievous hurt, as defined in Section 320 of Indian Penal Code , 1860(c)rape or attempt to commit rape ;(d)arrest or detention without due process of law ; or(e)violation of human rights ;(f)allegation of corruption.
