(1)The State Police Complaints Authority shall exercise the powers and perform the functions as follows:--(a)inquire suo-moto or on a complaint against Police Officers presented to it by,--(i)a victim or any member of his family or any other person on his behalf;(ii)the National or State Human Rights Commission; and(iii)the police,into the complaint of,--(i)death in police custody;(ii)grievous hurt as defined under section 320 of the Indian Penal Code (45 of 1860);(iii)rape or attempt to commit rape;(iv)arrest or detention without following the prescribed procedure;(v)corruption;(vi)extortion;(vii)land or house grabbing; and(viii)any other matter involving serious violation of any provision of law or abuse of lawful authority;(b)require any person to furnish information on such points or matters as in the opinion of the authority may be useful for or relevant to the subject matter of inquiry.
