Section 2(1) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
(1)In these Regulations, unless the context otherwise requires,-(a)"Act" means the Maharashtra Police Act, 1951 ;(b)"Authority" means the Division Level Police Complaints Authorities as established at Nashik, Pune, Aurangabad, Nagpur, Amravati and Konkan under section 22 S of the Act ;(c)"Chairperson" means the Chairperson of the Division Level Police Complaint Authority appointed under sub-section (2) of section 22 S of the Act ;(d)"Code" means the Code of Civil Procedure, 1908 (V of 1908), in its application to the State of Maharashtra ;(e)"complainant" means a victim or a person by whom or on whose behalf a complaint is made under this Act ;(f)"complaint" means a complaint about misconduct, taken cognizance by the Division Level Police Complaint Authority under the Act ;(g)"Division Bench" means a Bench consisting of two members of the Division Level Police Complaints Authority as constituted by the Chairperson ;(h)"Enquiry" means an enquiry instituted as per procedure specified in Regulation 7 of these Regulations ;(i)"Full Bench" means a Bench consisting of three or more Members of the Division Level Police Complaints Authority as constituted by the Chairperson ;(j)"Government" means the Government of Maharashtra ;(k)"Language" means the official language of the Authorities, which shall be Marathi for all practical purposes. However, exceptions may be made owing to the non-availability of Marathi knowing stenographers /personnel or according to the language of the complainant ;(l)"Member" means a member of the Division Level Police Complaints Authority as appointed under sub-section (2) of section 22 S of the Act ;(m)"Member-Secretary" means a police officer so appointed by the Government to be the Member-Secretary of the Division Level Police Complaints Authority as appointed under sub-section (2) of section 22 S of the Act ;(n)"Misconduct" means any wilful breach or neglect by a police officer of any law, rule and regulation applicable to the police that adversely affect the rights of any member of public, as defined in clause (a) of subsection( 1) section 22 Q of the Act ;(o)"Respondent" means police Constable upto the rank of senior Police Inspector against whom a complaint is lodged by the complainant ;(p)"Section" means of a section of the Act ;(q)"Single Bench" means a Bench consisting of one member of the Division Level Police Complaints Authority as constituted by the Chairperson ;(r)"Unit" means a Police Commissionerate, District, specialized branch of the Police or allied departments, including but not limited to the SID, CID, ACB, SRPF and training institutions etc. ;
