Section 11 in Uttarakhand Police (Amendment) Act, 2018
11. Amendment of Section 72.
- The Section 72 with title of the Principle Act shall be substituted as follows, namely-"Powers of the State and District Police Complaint Authority: (1) The State and District Police Complaint Authority shall have the power to require any person, subject to legal privilege, 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 the inquiry and any person so required, shall be deemed to be legally bound to furnish such information within the meaning of Sections 176 and 177 of the Indian Penal Code, 1860.(2)The State and District Police Complaint Authority, for discharging its duties under this Chapter, shall have the power of a Civil Court.(3)In the cases enquired directly by it. the State and District Police Complaint Authority may, upon the completion of the enquiry, communicate its finding to the State Government and recommend suitable action. The recommendation regarding the disciplinary proceeding against any misconduct police personnel by the aforesaid constituted State/ District Police Complaint Authority, it shall be binding on the State Government by means in continuation of recommendation made by the said authorities to initiate proceeding against the misconduct police personnel according to the principle of natural justice by giving sufficient opportunity of being heard by giving notice according law, the proceeding shall be execute by the State Government. If the recommendation made for disciplinary action against of any misconduct police personnel by the State Police Complaint Authority then in such condition it may be challenged by the concerning misconduct personnel in the appropriate court according to the constitutional rights conferred him by the Constitution of India.".
