(7)The State Police Complaints Authority shall inquire into allegations of serious misconduct against police officers, after providing an opportunity of being heard to the alleged police officer either suo moto or on a complaint received from any of the following, namely:-(a)a victim or any person on his behalf; or(b)the National or the State Human Rights Commission; or(c)the police; or(d)any other source.Explanation. - (1) "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; or(b)grievous hurt, as defined in section 320 of the Indian Penal Code, 1860 ; or(c)rape or attempt to commit rape; or(d)arrest or detention without due process of law.
