Section 13 in Orissa Human Rights Commission (Procedure) Regulations, 2003
13. Registration.
(a)A common register shall be maintained in Form-4 in the Law Division for entering in serial order the case number of each complaint registered, the relevant District Code and year of registration, the corresponding diary number and the District to which the incident relates. After completion of the scrutiny, entry shall be made in the common register and the case number assigned to the complaint along with the District Code shall be entered on the cover page of the case file in Form-5, of the complaint in red ink and also in the space provided in the Scrutiny Report.(b)Records relating to each complaint shall be kept in separate file covers and duly indexed in Form-6. The same shall be sent to the listing section, or to the officers responsible for listing for placing the matter before the Commission.(c)All complaints registered as aforesaid shall be placed before the commission for consideration as expeditiously as possible and ordinarily not later than seven working days from the date of its receipt. In case a complaint cannot be placed before Commission within the period as aforesaid, if shall be placed before the Chairperson for appropriate orders.(d)Where the Chairperson directs any complaint to be taken up for urgent consideration, it shall be placed before the Commission, within such time as may be directed by the Chairperson.
