Section 27 in Orissa Human Rights Commission (Procedure) Regulations, 2003
27. Publication.
- When the Commission passes order after inquiry under Section 17, the Registrar shall cause to-(a)prepare a list of such cases in Form-16, furnishing particulars, such as case number, name of the complainant, name of the Government or authority concerned and the date of the final order, with a further note that a copy of the Inquiry report referred to in Section 18 (6) of the Act is available for perusal in the library of the Commission.(b)publish the list so prepared on the Notice Board of the Commission on the first working day of every month;(c)send to the library of the Commission two sets of the documents referred to in Section 18 (6) of the Act and the further order if any passed by the Commission in each case;(d)send simultaneously free of cost a copy of each of-(1)the documents referred to in clause (c) to the complainant or his representative; and(2)the order referred to in regulation 23 (c) to the concerned government or authority.
