Section 16 in Andhra Pradesh Women's Commission Act, 1998
16. Inquiry into unfair practices.
(1)The Commission shall inquire into any unfair practice:-(a)on receiving a written complaint from any woman alleging that she has ben subjected to any unfair practice or on a similar complaint from her mother or father or sister or brother or from any women's organisation:(b)on its own knowledge or information:(c)on any request from the Government.(2)Where the complaint has been made under clause (a) of sub-section (1), the Commission may, before the issue of the any process to the person complained against, cause a preliminary investigation to be made by the Director in such manner as it may deem fit, for the purpose of satisfying itself that the complaint requires to be enquired into.(3)Where the person against whom the complaint has been made, appears and shows cause or fails to appear on the day appointed for that purpose, the Commission may proceed to inquire into the matter in the complaint and take a decision thereon and if the Commission find that there is unfair practice, it shall recommend to the Government the action to be taken thereon or to initiate prosecution.(4)The Government shall, within two months from the date of receipt of the recommendation of the commission under sub-section (3) take a decision thereon and intimate the same to the Commission.Explanation: - For the purpose of this section, person includes a firm, company, corporation or any public undertaking, association of persons or the Government and its agencies including agencies receiving aid from the Government.
