Section 12 in Uttarakhand Police (Amendment) Act, 2018
12. Amendment of Section 73.
- In Section 73 of the Principle Act-(i)In place of title "Reports of the Authority" shall be substituted by the title "Reports of the State /District Police Complaint Authority" respectively.(ii)The sub-section (1) of the Principle Act, shall be substituted as follows, namely-"(1) The State Police Complaint 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 action;(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.".
