(1)Every District Accountability Authority shall, before the completion of each calendar year, prepare an annual report and submit to the Government which inter alia shall include the following:-(a)The number and nature of cases of "misbehaviour" forwarded by it respectively to the Government and the District Superintendent of Police during the year.(b)The number and nature of cases monitored by it during the year.(c)The number and nature of cases of "misbehaviour" sent to them by the complainants on being dissatisfied by the departmental enquiry of their complaints.(d)The number and nature of cases mentioned above in (c) wherein advice or instructions for further actions have been issued to the Police by them and,(e)Recommendations relating to the steps to enhance the responsibility of Police.
