Section 6(8) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
(8)Screening and Referral of complaints by the Authority,-(a)Upon registration of a complaint case, the Member-Secretary or designated officer shall place the complaint along with the supporting documents received, before the Authority within seven working days after receipt of the complaint, for further directions.(b)The Authority shall examine the complaint and all supporting documents and determine whether the Authority have jurisdiction to enquire into the complaint or otherwise.(c)After examination of the complaint, if the Authority is of the opinion that the subject matter of the complaint does not fall within the Authority's jurisdiction, then the Authority shall reject the complaint after recording the reasons in writing but so far as possible within fifteen days from the date of the complaint.(d)Upon preliminary examination of the complaint, if the Authority is of the view that no primafacie case is made out, it shall reject the complaint for the reasons recorded in writing, so far as within fifteen days from the registration of the complaint.(e)If the Authority is satisfied that the complaint falls within its jurisdiction and there exists a prima-facie case to conduct the enquiry, then the Authority shall proceed with the enquiry under the Act and these Regulations.
