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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Meghalaya - Subsection

Section 80(4) in The Meghalaya Police Act, 2010

(4)The Accountability 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 complainant, being dissatisfied by the outcome 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 Accountability Commission; and