(3)The Commission may monitor the status of departmental inquiries or departmental action on the complaints of “misconduct” against Gazetted officer of and above the rank of Deputy/Assistant Superintendent of Police through a quarterly report obtained periodically from the Director General of Police of the State, and issue appropriate advice to the police department for expeditious completion of inquiry, if in the Commission’s opinion the department inquiry or department action is getting unduly delayed in any such case;Explanation : “Misconduct” in this context shall mean any willfull breach or neglect by a police officer of any law, rule, regulation applicable to the police that adversely affects the rights of any member of the public, excluding “serious misconduct” as defined in sub-section (1).
