Section 2(1) in A.P. State Human Rights Commission (Procedure) Regulations, 2013
(1)In these Regulations, unless the context otherwise requires:-a. "Act" means the Protection of Human Rights Act, 1993 as amended from time to time.b. "Complaint/Petition" means all petitions or communications received by the Commission from a victim or any other person on his behalf, in person or by post or telegram or fax or any other means whatsoever, alleging violation or abetment thereof or negligence in the prevention of such violation, by a public servant, of all or any of the human rights defined in Section 2(d) read with Section 21(5) of the Act, or the material on the basis of which the State Commission takes suo motu cognizance.c. "Commission" means the Andhra Pradesh State Human Rights Commission.d. "Chairperson" means the Chairperson of the Commission.e. "Member" means a Member of the Commission.f. "Secretary" means Secretary and Chief Executive Officer of the Commission.g. "Director (Investigation)" means the person designated by the Chairperson as the Director of the Investigation team of the Commission.h. "Division" means and includes Administration Division, Law Division, Investigation Division, Research Division and such other Divisions in the Commission as may be constituted by the Chairperson.i. "Full Bench" means a Bench consisting of three Members or more of the Commission including the Chairperson as constituted by the Chairperson.j. "Division Bench" means a Bench consisting of two members of the Commission including the Chairperson as constituted by the Chairperson,k. "Single Bench" means a Bench consisting of Chairperson or a Member of the Commission as constituted by the Chairperson and Commission in reference to cases taken up on judicial side would mean the bench, Single, Division or Full Bench that deals or dealt with the matter.l. "Regulation" means the Regulations framed by the Commission.
