115. Functions of District Accountability Authority.
- 1) The District Accountability Authority Shall :(a)forward the complaints of 'serious misconduct', received directly by it, to the Commission for further action;(b)forward for further action, the complaints of 'misconduct' received directly by it, to the District Superintendent of Police.Provided that if the complaint contains allegations against any police officer of or above the rank of Assistant/Deputy Superintendent of Police, the District Accountability Authority shall forward the same to the Director General of Police under intimation to the Commission, for further action.(c)monitor the status of departmental inquiries or action on the complaints of 'misconduct' against officers below the rank of Assistant/Deputy Superintendent of Police, through a quarterly report obtained periodically from the District Superintendent of Police;(d)issue appropriate advice to the District Superintendent of Police for expeditious completion of inquiry, if, in the Authority's opinion, the inquiry is getting unduly delayed in any such case;(e)report cases to the Commission where departmental enquiry into 'misconduct' is not concluded in time by the police department in spite of the Authority's advice(s) to the District Superintendent of Police issued under sub-section (d) above.(2)The Authority may also, in respect of a complaint of 'misconduct' against an officer below the rank of Assistant/Deputy Superintendent of Police, call for a report from, and issue appropriate advice for further action or, if necessary, a direction for fresh inquiry by another officer, to the District Superintendent of Police when a complainant, being dissatisfied by an inordinate delay in the process of departmental inquiry into his complaint of 'misconduct' or outcome of the inquiry, if the principles of natural justice have been violated in the conduct of the disciplinary inquiry, brings such matter to its notice;
