Section 11(5) in A.P. State Human Rights Commission (Procedure) Regulations, 2013
(5)Every complaint shall:(i)be submitted under the signature of the aggrieved person or of a person on behalf of the aggrieved person:(ii)record a certificate to the effect that the subject matter of the complaint or the grievance is not subjudice before any Court or Tribunal not pending before a Commission including the National Human Rights Commission and not covered by a judicial verdict or decision of any Commission.
