Section 7 in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
7. Conduct of enquiry.
(1)Where the Authority decides to conduct an enquiry in any complaint, it shall issue notice, as per Annexure "B" appended to these Regulations, to all respective employee or officer who are related with that matter or against whom a complaint has been made.(2)Every notice issued by the Authority to the respondent under subregulation (1), shall be accompanied with a copy of documents, along with supporting documents, if any, filed along with the complaint.(3)When notice is issued under sub-clause (2) to any respondent, a copy of the same shall be sent to the Superior Officer of such Respondent.(4)A respondent officer shall submit his reply to the Authority within thirty days of the receipt of the notice, issued under sub-regulation (1), along with supporting documents, if any, if he so desires.(5)The Member-Secretary or designated officer of the authority shall transmit to the complainant, free of charge, copy of the reply and the copies of supporting documents received from the respondent officer within seven working day of receipt of such a reply.(6)In case the Authority refers a complaint received to its own investigator or any other agency or officer from the purpose of conducting an enquiry, such agency shall complete the enquiry into the matter as expeditiously as possible, and submit a report along with supporting documents to the Authority within a period of sixty days.(7)The Member-Secretary or designated officer of the authority shall transmit to the complainant, free of charge, a copy of the report received, under sub-regulation (5), within seven days from the date of receipt of the report.(8)The Member-Secretary or designated officer of the authority shall maintain a case record and progress report of each complaint on every day of proceedings in writing.(9)The Member-Secretary or designated officer of the authority shall maintain records of the meeting and shall obtain signature of the Chairperson and the members on the said minutes of the meeting.
