Section 19 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
19. Recording of Orders.
(a)Orders of the Commission shall be recorded in the Order Sheet. Lengthy orders shall be recorded on separate sheets and appended to the Order Sheet. Court master/Stenographer shall enter in the relevant column of the Order Sheet the date of the order and the number of pages.(b)In cases requiring urgent action in pursuance of the order issued by the bench, steps for its communication shall be taken forthwith by the officer(s)/ official(s) charged with such duty. .
