Section 3 in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
3. Place of sitting and Jurisdiction of the Authority.
(1)Place of the sitting of the Authority shall be ordinarily be at its headquarter of respective Revenue Division. However, it may, at the discretion of the Chairperson, hold its meetings at any other place in the Division, if he considers the same necessary and expedient.(2)The jurisdiction of the Division Level Police Complaints Authority shall be the whole of the respective Revenue Division of Maharashtra,(3)The Division Level Police Complaints Authority shall inquire suo moto or on a complaint Police against Police Constable upto the rank of Senior Police Inspector, in respect of the matters provided on clause (a) of sub-section (1) of section 22Q.
