(3)The Accountability Commission may monitor the status of departmental inquiries or departmental action on the complaints of misconduct against gazetted officers of and above the rank of Deputy / Assistant Superintendent of Police through a quarterly report obtained from the Director General of Police, and issue appropriate advice to the police department for expeditious completion of inquiry, if in the Accountability Commission’s opinion the departmental inquiry or departmental action is getting unduly delayed in any such case:Explanation: “Misconduct” in this context shall mean any willful breach or neglect by a police officer of any law, rule, regulation applicable to the police that adversely affect the rights of any member of the public, excluding “serious misconduct” as defined in sub-section (1).
