(1)The complainant may lodge his complaint in relation to any "misbehaviour" of Police Personnel with the Departmental Police Authority or the District Accountability Authority.Provided that, if the content of the complaint is being inquired into by any other commission or any court, no such complaint shall be considered by the commission or the Authority.(2)The complainant shall have the right to get information of the development of the enquiry from time to time by the enquiry officer. On completion of the enquiry or departmental proceedings, the complainant shall be informed of the findings of the enquiry and the final action taken on the matter, as soon as possible.
