(1)The Authority shall prepare an annual report at the end of each calendar year, inter alia, containing the following, with such other things—(a)the number and type of cases of “serious misconduct”, which have been inquired into by it;(b)the number and type of cases of “serious misconduct”, which have been 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 act ion;(d)the patterns of ‘misconduct’ committed by the police personnel in the State, which has been identified; and(e)recommendations relating to measures to enhance police accountability.(2)The annual report of the Authority shall be laid before the State Assembly. The report shall be a public document, which shall be accessible to the public.(3)The Authority may also prepare special report with respect to specific cases, directly inquired into by it. These reports shall also be made accessible to the public.
