(1)The District Accountability Authority shall perform the following work:(a)Shall monitor the departmental enquiry or actions related to the complaints of "misbehaviour" against officers below the rank of Assistant/Deputy Superintendent of Police on the basis of quarterly report received from time to time from the District Superintendent of police.(b)If the authority is of the view that unnecessary delay is being made in the conduct of enquiry in any case, it shall give proper advice to the District Superintendent of Police to speedily complete the enquiry.
