Section 29 in Orissa Human Rights Commission (Procedure) Regulations, 2003
29. Review.
(a)No party shall have a right to seek review of the order or proceedings of the Commission.(b)If any application seeking review or modification of the order or proceedings passed by the Commission is received, the same shall be placed before the same Bench, which made the order along with the case file and the same shall be disposed of by such order as may be deemed proper.
