112. Procedure of the Complaints Authorities be expedited.—
(1)The Police Complaints Authorities shall take immediate steps on the complaints coming before it for their consideration.(2)The Authority may require any officer to do any of the following matters where it is convinced that there is merit in a complaint which came before it for consideration and such officer shall carry out the same,-(a)to question and record the statement of any witness;(b)to trace, examine and seize any relevant records;(c)to conduct any inspection or test in which the said officer has authority or competence or expertise;(d)to render such reasonable assistance taking into account the nature of each complaint.(3)Complaints Authority may call for a report from the Police or Government in respect of important matters in a complaint which is under its consideration.(4)In connection with the inquiry being conducted by the Complaints Authority, the police officer concerned may be permitted to produce evidence to depose directly and to cross examine witnesses on occasions suitable and practicable.
