Section 6(6) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
(6)The Member-Secretary or designated officer of the Authority shall record a complaint case under the directions of the Authority, acting suo-moto in accordance with clause (a) of sub-section (1) of section 22Q of the Act or upon information received from the National Human Rights Commission (NHRC) or the State Human Rights Commission (SHRC) or the Lokayukta or the Government or any other public authority, and as contemplated under clause 22Q (1).
