(1)The Accountability 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;(b)the National or the State Human Rights Committee(c)the police; or(e)any other source.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 Accountability Commission shall inquire into a complaint of such arrest or detention, only if it is satisfied prima facie about the veracity of the complaint.
