Section 11(4) in Orissa Human Rights Commission (Procedure) Regulations, 2003
(4)All complaints falling under Section 12(a) of the Act and all communications relating to any complaint already received or registered shall be submitted to the Registering Authority. All fresh complaints shall be scrutinised and on completion of scrutiny the Registrar shall fill up Form 2 indicating inter-alia whether the complaints are prima facie entertainable or not entertainable for any reason mentioned in Regulation 9. A scrutiny report shall also be prepared in respect of any information on the basis of which initiation of Suo-Motu action is under consideration and such scrutiny report shall be made in Form-3. He shall then send the Complaint or information on the basis of which Suo-Motu action is under consideration with the scrutiny report appended thereto to the officer/Section concerned for registration. Other communications relating to complaints received earlier and registered shall be processed and appropriately dealt with.
