(1)The powers and functions of the Authority shall be as follows ;-(a)To inquire into allegations of "serious misconduct" against police personnel on a complaint;-(i)received from a victim or a close relative of the victim supported by an affidavit;(ii)referred to it by the State Government.(b)To carry out such other functions as the State Government may, from time to time, specify by an order.Explanation. - "Serious misconduct" for the purpose of this Chapter means-Any malafide act of omission or commission by a police officer that leads to or amounts to,-(i)(a)Death; or(b)Rape or attempt to commit rape; or(c)Grievous hurt in Police custody; or in the Custody of Police; or(ii)Such other acts as may be specified by State Government by an order of the State Government.
