(1)The Accountability Commission shall prepare an Annual report at the end of each calendar year, inter alia, containing:(a)the number and type of cases of “serious misconduct” inquired into by it;(b)the number and type of cases of “misconduct” 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 number of complaints received by the Range Accountability Authorities, and the manner in which they were dealt with;(e)the identifiable patterns of misconduct on the part of police personnel in the State; and(f)Recommendations on measures to enhance police accountability.
