Section 41 in Orissa Human Rights Commission (Procedure) Regulations, 2003
41. Annual Report.
- The Commission shall prepare an Annual Report for the period commencing from the 1st April of a year to 31st March of the succeeding year, signed by the Chairperson and all the Members. The same shall be a permanent record and shall be preserved in the Commission. Authenticated copies shall be sent to the State Government.The Commission may furnish such Special Reports on specific matters as may be considered necessary under the Act.
