(2)The Authority may inquire into allegations of “serious misconduct” against police personnel, on a complaint received by it.Explanation.—“Serious misconduct” for the purpose of this chapter, means any act of a police officer, due to which charges may be framed for the following:—(a)death in police custody;(b)grievous hurt, as defined under Section 320 of the Indian Penal Code, 1860;(c)rape or attempt to commit rape;(d)arrest or detention without due process of law;(e)violation of human rights; or(f)corruption.
