Section 10(4) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
(4)Time limit for completion of enquiry and grant of adjoumment.- Every enquiry initiated on the basis of a complaint received by the Authority shall be completed and submit report to the State Government, as expeditiously as possible and in any case within a period of ninety days from the date of receipt of complaint :Provided that, the authority shall not grant more than three adjournments to respondent officer or complainant, during the pendency of a complaint.
