(10)The State Police Complaints Authority shall also supervise, monitor and control the functioning of District Police Complaints Authorities. It shall compile Annual Report of the functioning of State Police Complaints Authority and District Police Complaints Authorities and submit to the Government. The annual report shall contain,-(a)the numbers and types of cases of "serious misconduct" and "misconduct" considered by the State Police Complaints Authority during the year;(b)the number and types of cases of "serious misconduct" referred to it by the complainants upon being dissatisfied by the departmental inquiry into his complaint ;(c)the number and types of cases referred to above in which advice or direction was issued by it to the police for further action;(d)such other related Administrative and financial matters as may be prescribed.
