Section 12 in The Tamil Nadu Police (Reform) Act, 2013
12. Functions of State Police Complaints Authority.
(1)The State Police Complaints Authority shall inquire into allegations of "serious misconduct" against the Police Personnel in the supervisory ranks, on a complaint received from a victim in the form of a sworn affidavit duly attested by a notary public:Provided that in case of death in Police custody, the complaint can be received from the legal heirs or close relatives of the victim:Provided further that the State Police Complaints Authority shall entertain the complaint, only on prima facie satisfaction about the veracity of the complaint:Provided also that no anonymous or pseudonymous complaints shall be entertained:Provided also that the State Police Complaints Authority shall not entertain complaints of serious misconduct which are the subject matter of any judicial proceedings or inquiry under the Commissions of Inquiry Act, 1952 (Central Act 60 of 1952) or the Protection of Human Rights Act, 1993 (Central Act 10 of 1994) or the Police Standing Orders.Explanation. - For the purpose of this Chapter, "serious misconduct" means any act or omission of a Police Officer that leads to or amounts to-(a)death in Police custody;(b)rape;(c)grievous hurt in Police custody.
