(2)On receipt of the report from the State Police Complaints Authority, the State Government shall take any of the following steps:--(a)The State Government shall accept the report and act on the same unless the State Government exercises power of rejecting the report as specified in sub-section (3).(b)Treat the same as a preliminary inquiry for the purpose of instituting disciplinary proceedings and thereafter the State Government or the Competent Authority, as the case may be, shall direct institution of disciplinary proceedings against the delinquent Police Officer.(c)If the report of the State Police Complaints Authority discloses a prima facie case of commission of a cognizable offence, the State Government shall forward the same to the concerned Police Station and thereupon the same may be recorded as First Information Report under section 154 of the Code of Criminal Procedure, 1973 (2 of 1974.
