Section 12(7) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
(7)Without prejudice to sub-regulation (1) above, the Member-Secretary or designated officer shall within six months of the constitution of the Authority publish a booklet/guide, giving the contact details, powers and functions of the Authority, the procedure for filing complaint, prescribed forms or formats for the purpose of receiving and disposing of complaints and the remedies available to the complainant under the provision of the Act.
