(1)The Director General of Police, with the approval of the State Government, shall put in place a fair, transparent, and participatory grievance redressal mechanism, by way of regulations, for looking into individual as well as collective grievances of the police personnel. The grievances shall be liberally entertained.(2)This mechanism shall ensure a right of appeal to the aggrieved party, if he is not satisfied with the disposal of his grievance at the first level.
