32H. Establishment of District Police Complaints Authority.
(1)The State Government shall, by an order, constitute the District Police Complaints Authority for each District consisting of the following members, namely:-(a)The Superintendent of Police of the District, ex-officio, who shall be the Chairperson;(b)The Additional District Magistrate of the District, to be appointed by the State Government, ex-officio;(c)two members of the Gujarat Legislative Assembly elected from the concerning District, to be appointed by the State Government.(d)The Deputy Superintendent of Police, ex-officio who shall be the Member-Secretary.(2)The terms and conditions of the members of District Police Complaints Authority other than ex-officio, shall be such as may be prescribed.(3)(a)The District Police Complaints Authority shall meet at least once in every quarter and assess the record of at least one-fourth of all Police Stations within the District with respect to the following matters and also prepare a rating in the prescribed manner:(i)Prompt registration of First Information Report;(ii)Custodial violence;(iii)Extortion of money from complainants and the victims;(iv)Drunken behaviour; and(v)Misbehaviour with the public.(b)The report and the rating shall be sent to the concerned authorities for taking appropriate action.
