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[Cites 0, Cited by 3] [Section 110] [Entire Act]

State of Kerala - Subsection

Section 110(1) in Kerala Police Act, 2011

(1)The Government shall constitute a State Police Complaints Authority for examining and inquiring the,—
(i)complaints on all types of misconduct against police officers of and above the rank of Superintendent of Police;
(ii)grave complaints against officers of other ranks in respect of sexual harassment of women in custody or causing death of any person or inflicting grievous hurt on any person or rape, etc.