(9)Each District police Complaints Authority shall prepare and submit to the State police complaints Authority an annual report before the end of each calendar year, inter alia, containing,-(a)the numbers and types of cases of “serious misconduct” and “misconduct” forwarded by it to the State Police Complaints Authority during the year;(b)the number and types of cases of “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 in clause (b) 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.
