(1)In the cases directly inquired into by the Accountability Commission, it may, upon completion of the inquiry, communicate its findings to the Director General of Police and the State Government with a direction to:-(a)register a First Information Report, and / or(b)initiate departmental action based on such findings, duly forwarding the evidence collected by it to the police. Such directions of the Accountability Commission shall be binding:Provided that the Accountability Commission, before finalizing its own opinion in all such cases shall give the Director General of Police an opportunity to present the department’s view and additional facts, if any, not already in the notice of the Commission:Provided further that, in such cases, the Accountability Commission may review its findings upon receipt of additional information from the Director General of Police that may have a material bearing on the case.
