Section 97 in The Himachal Pradesh Police Act, 2007
97. Report of the District Police Complaints Authority.
- Each District Police Complaints Authority shall prepare and submit to the State Police Complaints Authority an annual report at the end of each calendar year, inter alia, containing-(i)the numbers and types of cases of "criminal misconduct" and "other misconduct" forwarded by it to the State Police Complaints Authority and the disciplinary authority respectively, during the year;(ii)the number and types of cases monitored by it during the year;(iii)the number and types of cases of "misconduct" referred to it by the complainants upon being dissatisfied by the departmental inquiry into their complaints; and cases in which advice was issued by it to the disciplinary authority for further action; and(iv)identifiable patterns of misconduct if any on the part of Police Officers in the District and recommendations on measures to enhance police accountability.
