(1)The Commission shall inquire into allegations of "serious misconduct" against police personnel, as detailed below, either suo moto or on a complaint received from any of the following;-(a)a victim or any person on his behalf;(b)the National or the State Human Rights Commission;(c)the police or(d)any other source.Explanation. - "Serious misconduct" for the purpose of this chapter shall mean any act or omission of a police officer that leads to or amounts to:(a)death in police custody ;(b)grievous hurt, as defined in Section 320 of the Indian Penal Code, 1860 (Act No 45 of 1860);(c)rape or attempt to commit rape; or(d)arrest or detention without due process of law.Provided that the Commission shall inquire into a complaint of such arrest or detention, only if it is satisfied prima facie about the veracity of the complaint.
