Section 13 in Rajasthan State Commission for Women Regulations, 2007
13. Direction for examination of complaints.
- On being satisfied by the facts narrated in the complaint and the attached documents, if any, or the new item published that there is a prima facie case of unfair practice as defined in clause (d) of section 2 of the Act and the matter demands urgent action, the Commission may direct the competent and related authority to examine the case in the light of the points raised by the aggrieved party and to submit a factual report to the Commission:Provided that, if the Commission has reason to believe, that the enquiry or investigation has been biased or prejudiced against the complaint the Commission may issue such directives as are necessary to mitigate the rightful grievances of the adversely affected party.
