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State of Tripura - Section

Section 66 in Tripura Police Act, 2007

66. Function of the Commission.

(1)The Commission shall forward for further action the complaints of misconduct received directly by it to the Director General of Police.
(2)The Commission shall inquire into allegations of "serious misconduct" against police personnel, as detailed below , either suo moto 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 Commission;
(c)the police ; or
(d)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 Indian Penal Code , 1860
(c)rape or attempt to commit rape ;
(d)arrest or detention without due process of law ; or
(e)violation of human rights ;
(f)allegation of corruption.
(3)The Commission may also inquire into any other case referred to it by the Director General of Police if, in the opinion of the Commission, the nature of the case merits an Independent Inquiry ;
(4)The Commission may monitor the status of departmental inquiries or departmental action on the complaints "misconduct" against gazetted officers through a quarterly report obtained periodically from the Director General of Police, and issue appropriate advice to the police department for expeditious completion of inquiry, if in the Commission's opinion the departmental inquiry or departmental action is getting unduly delayed in any such case;
(5)The Commission may also call for a report from, and issue appropriate advice for further action or, if necessary, a direction for a fresh inquiry by another officer, to the Director General of Police when a complaint, being dissatisfied by the out come of or inordinate delay in the process of departmental inquiry into his complaint of "misconduct" as defined above, by any police officer, brings such matter to the notice of the Commission; and
(6)The Commission may lay down general guidelines for the state police to prevent misconduct on the part of police personnel.