(2)The Authority may also, in respect of a complaint of 'misconduct' against an officer below the rank of Assistant/Deputy Superintendent of Police, call for a report from, and issue appropriate advice for further action or, if necessary, a direction for fresh inquiry by another officer, to the District Superintendent of Police when a complainant, being dissatisfied by an inordinate delay in the process of departmental inquiry into his complaint of 'misconduct' or outcome of the inquiry, if the principles of natural justice have been violated in the conduct of the disciplinary inquiry, brings such matter to its notice;
