(3)(a)The District Police Complaints Authority shall meet at least once in every quarter and assess the record of at least one-fourth of all Police Stations within the District with respect to the following matters and also prepare a rating in the prescribed manner:(i)Prompt registration of First Information Report;(ii)Custodial violence;(iii)Extortion of money from complainants and the victims;(iv)Drunken behaviour; and(v)Misbehaviour with the public.(b)The report and the rating shall be sent to the concerned authorities for taking appropriate action.
