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State of Tamilnadu - Section

Section 10 in The Tamil Nadu Police (Reform) Act, 2013

10. State Police Complaints Authority.

- The Government shall establish at the State Level, a Police Complaints Authority, which shall have as its Chairperson, the Secretary in-charge of the Home department. The Director General of Police and Additional Director General of Police (Law and Order) shall be the members of the State Police Complaints Authority.