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State of Odisha - Section

Section 31 in Orissa Human Rights Commission (Procedure) Regulations, 2003

31. Period of Retention of Records.

(a)Unless otherwise ordered by the Chairperson, the entire records of disposed of complaints shall be destroyed after the expiry of a period of two years from the date of final disposal.
(b)The register in Form-11, which contains detailed information regarding each complaint register shall be retained permanently.