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State of Mizoram - Section

Section 101 in Mizoram Police Act, 2011

101. Police Accountability Commission.

- The State Government shall, within three months of the coming into effect of this Act, establish a State-level Police Complaints Authority to be named as the State -Level Police Accountability Commission ("the Commission"), consisting of a Chairperson, Members and such other staff as may be necessary, to inquire into public complaints supported by sworn statement against the police personnel for serious misconduct and perform such other functions as stipulated in this Chapter.