32I. Powers and functions of District Police Complaints Authority.
- The District Police Complaints Authority shall exercise the following powers and perform the following functions, namely:-(a)to receive complaints against police officers posted in the District;(b)inquire into the complaints involving serious dereliction from duty, grave misconduct, misuse of powers and such other matters as may be directed by the State Government against police officers up to the rank of Police Inspector;(c)forward the complaints to the State Police Complaints Authority against the police officers in the rank of Deputy Superintendent of Police and above;(d)receive and inquire into complaints of non-registration of First Information Report;(e)monitor the progress of departmental inquiries into cases of complaints of misconduct against police officers;(f)after an inquiry into a complaint of misconduct, the District Police Complaints Authority may make its recommendations to the concerned Disciplinary Authority;(g)direct the registration of the First Information Report if a complaint of non-registration is found to be correct by the Authority.
