Section 12 in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
12. Transparency in the working of the Authority.
(1)Every hearing of the Authority shall be open to the public :Provided that, in exceptional circumstances and for reasons recorded by the Authority in writing, such hearing may be held in camera.(2)The Member-Secretary or designated officer of the Authority shall be responsible to create, develop and update an internet website in the official language of the Authority or in English.(3)The Member-Secretary or designated officer of the Authority shall prepare and display on its website or its notice board, the cause-list of the cases listed daily, weekly and monthly.(4)All decisions of the Authority shall be uploaded on the website of the Authority regularly without any delay.(5)All applications received by the Authority for information under the Right to Information Act, 2005 shall be disposed off as per the provision of that Act.(6)The Member Secretary or designated officer of the Authority shall publish and disseminate basic information of the Authority and its procedure through print, electronic and/ or social media.(7)Without prejudice to sub-regulation (1) above, the Member-Secretary or designated officer shall within six months of the constitution of the Authority publish a booklet/guide, giving the contact details, powers and functions of the Authority, the procedure for filing complaint, prescribed forms or formats for the purpose of receiving and disposing of complaints and the remedies available to the complainant under the provision of the Act.(8)The Member-Secretary or designated officer of the authority shall update the said booklet/guide, from time to time.(9)The Government shall make copies of this booklet/guide available at the offices of the Authorities, at every Police Station and all other offices of the Police Department, as far as possible, free of charge.
