Section 4 in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
4. Complaints not ordinarily entertainable.
- The Authority shall dismiss, complaints of the following nature, namely,-(a)vague, anonymous, pseudonymous, illegible, trivial or frivolous ;(b)when the complaint is presented after one year from alleged act and/or inaction ;(c)shall not inquire in Civil disputes, etc. except against Police Officers indulging in house or land grabbing, etc. ;(d)relate to service matters or labour or industrial disputes ;(e)matter is sub-judice before a court or any tribunal ;(f)matter is covered by a judicial verdict or decision of the Tribunal or any other Judicial or Quasi-Judicial Authority ;(g)matter is outside the purview of the Division Level Police Complaints Authority.(h)the complaint has not been made to senior supervisory officer or one has not elapsed since filing of such complaint.
