(1)The Commission shall inquire into allegations of "serious misconduct" against police personnel, as detailed below, either suo motu or on a complaint received from any of the following-(a)a victim or any person on his behalf;(c)the Police.Explanation : "serious misconduct" for the purpose of this chapter shall mean any act or omission of a Police officer that leads to or amounts to-(a)death in police custody;(b)grievous hurt, as defined in section 320 of the Indian Penal Code, 1860;(c)rape or attempt to commit rape; or(d)arrest or detention without due process of law:Provided that the Commission shall inquire into a complaint of such arrest or detention, only if it is satisfied prima facie about the veracity of the complaint.
