Section 9(6) in Orissa Human Rights Commission (Procedure) Regulations, 2003
(6)A complaint which does not comply with one or more of the requirements of Regulation 9 shall be liable to be rejected:Provided that where the Commission is satisfied that a complaint prima facie reveals violation of a human right, it may permit the complainant to rectify defects or deficiencies under Regulation 9, if any, within such time as it may in its discretion allow, and in the event of such defects or deficiencies not being rectified within the time allowed by the Commission the complaint shall be rejected and the case closed.
