Section 2 in Orissa Human Rights Commission (Procedure) Regulations, 2003
2. Definitions.
(1)In these Regulations, unless the context otherwise requires,-(a)"Act" means the Protection of Human Rights Act 1993 as amended from time to time.(b)"Code" means the Code of Civil Procedure, 1908 as amended from time to time.(c)"Complaint" means any petition or communication received by the Commission from a victim or any other person on his behalf, in person or by post or by telegram or by FAX or by any other means whatsoever, alleging violation of human rights as defined in Section 2 (d) read with Section 21 (5) of the Act or abetment thereof or negligence in the prevention of such violation by a public servant.(d)"Commission" means the Orissa Human Rights Commission;(e)"Chairperson" means the Chairperson of the Commission and includes a Member authorised to Act as the Chairperson under Sub-section (1) of Section 25 of the Act.(f)"Director (Investigation)" means an officer not below the rank of an Inspector General of Police made available to the Commission by the State Government under clause (b) of Sub-section (1) of Section 27 of the Act and designated by the Commission as the Director of Investigation;(g)"Division" means a Division or Divisions as may be constituted or reconstituted by the Chairperson from time to time for convenience of transaction of official work in the office of the Commission and may include Administration Division, Law Division and Investigation Division.(h)"Division Bench" means a bench consisting of two Members of the Commission as constituted by the Chairperson;(i)"Full Bench" means a bench consisting of three or more members of the Commission as constituted by the Chairperson;(j)"Member" means a Member of the Commission and includes the Chairperson;(k)"Registrar" means the Registrar of the Commission;(l)"Regulation" means the Regulation framed under Sub section (2) of Section 10 read with Section 29 of the Act by the Commission as amended from time to time;(m)"Secretary" means an officer whose services have been made available to the Commission by the State Government under clause (a) of Sub-section (1) of Section 27 of the Act and who is designated as such by the Commission.(n)"Single Bench" means a bench consisting of one Member of the Commission as Constituted by the Chairperson and(o)"State Government" means the Government of Orissa.(2)Words and expressions not defined in these Regulations, shall, to the extent defined in the Act, have the same meaning as assigned to them therein.
