Section 8 in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
8. Issue of Notice of Hearing.
(1)The Authority shall hold hearing of the complaint case as deemed necessary after giving due notice to the parties, including the complainant, his representative or the victim as the case may be.(2)The Member-Secretary or designated officer shall notify all the concerned parties, the date of hearing well in advance, but at least seven days before the listing of the complaint for hearing. However, in case of urgency, the Authority may waive this period of notice and proceed at the earliest possible.(3)When notice of hearing is issued to any Respondent, a copy of the same shall be sent to the Superior Officer of such Respondent.(4)Every officer who has received notice of hearing under sub-regulation (3), shall immediately communicate the same to the concerned Respondent Officer and ensure that such officer is given leave or permission to attend the hearing on the stipulated date.(5)The Authority may also call and hear any other person other than the concerned parties, as and when required.(6)The Authority may call for concerned documents, any record or public document concerned with an enquiry from any police officer or public servant.
