(1)In addition to the already existing mechanisms and functions, duties and responsibilities of the departmental authorities, accountability of the police shall be further ensured through the additional mechanisms detailed in this Chapter.(2)The State Government shall, within three months of the coming into effect of this Act, establish a State-level Police Accountability Commission herein to be called as Accountability Commission, consisting of a Chairperson, members and such otherstaff as may be necessary, to inquire into public complaints supported by sworn statement against the police personnel for serious misconduct and perform such other functions as stipulated in this Chapter.
