Section 12(a) in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
(a)A common register shall be maintained in the Law Division for entering, in serial order, the case number with the District Code and year of registration, the corresponding diary number and the District to which the incident relates in respect of each complaint to be registered. After completion of the scrutiny, entry shall be made in the common register and the case number assigned to the complaint alongwith the District Code shall be entered in the complaint in red ink and also in the space provided in the Scrutiny Report.
