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State of Kerala - Section

Section 107 in Kerala Police Act, 2011

107. Redressal on complaints of subordinates.—

(1)The State Police Establishment Board shall nominate an officer of the rank of Deputy Superintendent of Police in each district and such nominated officer shall set apart one day in a week to hear or receive complaints from police officers of and below the rank of Sub Inspector.
(2)Such officer shall examine and study the complaints and give recommendations in respect of appropriate redressal measures to the District Police Chief and if the matter is beyond the jurisdiction of the District Police Chief then to the State Police Establishment Board through the District Police Chief.