(1)The Commission shall prepare an annual report at the end of each calendar year, inter alia, containing:(a)the number and type of cases of "serious misconduct" inquired into by it;(b)the number and type of cases of "misconduct" referred to it by the complainants upon being dissatisfied by the departmental inquiry into his complaint;(c)the number and type of cases including those referred to in (b) above in which advice or direction was issued by it to the police for further action;(d)the number of complaints received by the District Accountability Authorities, and the manner in which they were dealt with;(e)the identifiable patterns of misconduct on the part of police personnel in the state; and(f)recommendations on measures to enhance police accountability.(2)The annual report of the Commission shall be laid before the State Legislature in the budget session and shall be a public document, made easily accessible to the public.(3)The Commission may also prepare special reports with respect to specific cases directly inquired into by it. These reports shall also be made easily accessible to the public.
