Section 11 in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
11. Decisions and Directions of the Authority.
(1)Upon completion of an enquiry, the Authority shall communicate its findings to the State Government, the concerned officers and their senior supervisory officer.(2)The Authority shall take into consideration any additional fact or information or submission received under sub-regulation (2), before arriving at findings on the complaint in accordance with the time limit specified in the earlier Rule.(3)In its findings, the Authority may affirm or revise its findings or the directions recorded under sub-regulation (1) or (2).(4)Every findings of the Authority shall contain,-(a)a summary of the allegations in the complaint ;(b)a summary of the reply, report and submissions received by the Authority ;(c)the findings of the Authority ;(5)After completion of the enquiry, if the Authority comes to the conclusion that the complaint so filed by the complainant or his representative or the alleged victim is frivolous, false, vexatious, malicious or with ulterior motive, in that case the Authority may take action as per provisions of section 22T of the Act.(6)The Member-Secretary or designated officer shall notify the date of pronouncement of final decision at least three working days in advance.(7)Findings of the Authority shall be pronounced in open proceedings by the Chairperson or any Member authorized by Chairperson for this purpose and the same shall be communicated to the concerned authorities for implementation.(8)The person pronouncing the findings of the Authority shall read out the operative part of the decision and cause the explanation of the substance thereof to the complainant or the victim in the official language or in Hindi or English, as an exception.(9)The Member-Secretary or designated officer of the authority shall duly authenticate final decision of the Authority and without any delay cause copies of the decision to be provided to the parties, free of charge.
