Section 41 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
41. Reports on complaints and inquiries.
- Reports contemplated under Section 18 of the Act shall be sent to the Government or the concerned authority or the person as the case may be, within a week after completion of the proceedings before the Commission. On receipt of the comments of the Government or the concerned authority and the concerned person, the Commission shall publish the report in the manner provided in Section 18 of the Act, within 10 days of the receipt of the intimation.
