Section 15 in The Tamil Nadu Police (Reform) Act, 2013
15. Functions of District Police Complaints Authority.
(a)The District Police Complaints Authority shall inquire into allegations of misconduct or serious misconduct, against Police Personnel in subordinate ranks, on a complaint received from a victim in the form of a sworn affidavit duly attested by a notary public:Provided that in the case of death in Police custody, the complaint can be received from the legal heirs or close relatives of the victim:Provided further that the District Police Complaints Authority shall entertain the complaint, only on prima facie satisfaction about the veracity of the complaint:Provided also that no anonymous or pseudonymous complaints shall be entertained:Provided also that the District Police Complaints Authority shall not entertain complaints of serious misconduct or misconduct which are the subject matter of any judicial proceedings or inquiry under the Commissions of Inquiry Act, 1952 (Central Act 60 of 1952), or the Protection of Human Rights Act, 1993 (Central Act 10 of 1994), or the Police Standing Orders.Explanation. - For the purpose of this clause, the expression 'serious misconduct' will have the same meaning assigned in the explanation to section 12 and 'misconduct' means extortion, land or house grabbing or any other incident involving serious abuse of authority;(b)The District Police Complaints Authority shall refer to the State Police Complaints Authority complaints received by it against Police Officers in the 'supervisory rank' and such other matters as it may deem fit.
