Section 13 in The Tamil Nadu Police (Reform) Act, 2013
13. Recommendations of State Police Complaints Authority.
(1)Any complaint of serious misconduct received by the State Police Complaints Authority which is not covered by the fourth proviso to section 12 shall be referred to the Police Complaints Division for enquiry and report, if necessary, after examining the victim or complainant or any other person and relevant documents.(2)The State Police Complaints Authority shall submit its recommendations to the Government for appropriate action.
