(1)The Commission shall prepare an annual report at the end of each calendar year, inter-alia, containing:(a)the number and type of cases of 'serious misconduct' inquired into by it ;(b)the number and type of cases of 'misconduct' referred to it by the complainants upon being dissatisfied by the departmental inquiry into his complaint ;(c)the number and type of cases including those referred to in (b) above in which advice or direction was issued by it to the police for further action ;(d)the identifiable patterns of misconduct on the part of police personnel in the State ; and(e)recommendations on measures to enhance police accountability.
