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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(6) in A.P. State Human Rights Commission (Procedure) Regulations, 2013

(6)To cause the production of the following documents (*)
(i).....................................................
(ii).....................................................
Now, Therefore, You are hereby summoned to appear before the Commission, in person, for the purpose aforementioned on ........ at 10.30 a.m. or soon thereafter, as may be convenient to the Commission, for further consideration. If you fail to comply with this summons without lawful excuse
(i)final decision in the proceedings shall be taken in your absence by the Commission
(ii)You will be proceeded against under Rules 10 and 12 of Order XVI of Civil Procedure Code. Given under my hand and the seal of the Commission, this________________day of_______
(By Order)Deputy Registrar* Persons summoned to produce only documents may produce the same on the day and time noted in the summons and that would be sufficient compliance.Note. - Strike out portions not relevantDefault Clause (i) applies to 1,4 and 5, and clause (ii) to 3 and 6.Form C(Regulation 18)A.P. State Human Rights Commission District-Wise Information RegisterName of District
S.No. Case No Name & Address of Complainant Name of Victim Date of Incident Nature of Violation
1 2 3 4 5 6
           
Classification of Authority from whom DateDismissed Date of taking cognizance Authority from whom information or report calledfor Date of disposal Dismissed in limini
7 8 9 10 11
Nature of Disposal after notice Date of Weeding
Disposed off with direction
Disposed off without direction With out calling for Compliance report After calling for compliance report Date of compliance
12 13 14 15 16