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[Cites 0, Cited by 0] [Section 20D(8)] [Section 20D] [Entire Act]

State of Karnataka - Subsection

Section 20D(8)(a) in Karnataka Police Act, 1963

(a)have the power to enquire into misconduct or abuse of power by or against police officers of and below the rank of Deputy Superintendent of Police after giving an opportunity of being heard to him. The Authority shall have the power to investigate any case itself or ask any other agency to investigate and submit a report. The District Police Complaints Authorities shall submit its report to the competent disciplinary authority for appropriate action against the accused officers;