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State of Kerala - Section

Section 111 in Kerala Police Act, 2011

111. Complaints be given by elected representatives.—

The Presidents of Three-tier-Panchayats, Chairpersons of Municipal Councils, Members of Legislative Assemblies, Members of Parliament, Mayors of the Corporations, etc. may give all types of complaints against the police officers that have come to their notice or have been brought to their notice, to the Police Complaints Authority and the Authority shall, after conducting necessary inquiry, inform the result of such inquiry to the representative concerned.