Section 14 in Rajasthan State Commission for Women Regulations, 2007
14. Inquiry into unfair practice.
- In case, the Commission or the chairperson feels that it is necessary to give an opportunity of being heard to the opposite party, it or she may issue notice in Form A for appearance before it or her to rebut the allegations made against him/her/them in the complaint and/or the report of inquiry/investigation.
