(1)The State Government shall, by an order, constitute the District Police Complaints Authority for each District consisting of the following members, namely:-(a)The Superintendent of Police of the District, ex-officio, who shall be the Chairperson;(b)The Additional District Magistrate of the District, to be appointed by the State Government, ex-officio;(c)two members of the Gujarat Legislative Assembly elected from the concerning District, to be appointed by the State Government.(d)The Deputy Superintendent of Police, ex-officio who shall be the Member-Secretary.
