32F. Establishment of State Police Complaints Authority.
(1)The State Government shall constitute, by an order, the State Police Complaints Authority consisting of the following members, namely:-(a)a retired Judge of the High Court or a retired officer not below the rank of Principal Secretary to the Government of Gujarat who shall be the Chairperson;(b)the Principal Secretary to the Government of Gujarat, Home Department, ...............ex-officio;(c)an officer not below the rank of the Additional Director General of police, nominated by the State Government, ex-officio who shall be the Member Secretary; and(d)a person of eminence appointed by the State Government.(2)The terms and conditions of the members of the State Police Complaints Authority, other than ex-officio, shall be such, as may be prescribed.
