Section 10 in The Jammu and Kashmir Protection of Human Rights Act, 1997
10. Procedure to be regulated by the Commission.
(1)The Commission shall meet at such time and place as the Chairperson may think fit.(2)The Commission shall regulate its own procedure.(3)All orders and decisions of the Commission shall be authenticated by the Secretary or any other officer of the Commission duly authorised by the Chairperson in this behalf.
