Section 12 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
12. Complaints not entertainable.
- Complaints of the following nature shall not be entertained by the Commission and shall be dismissed in limini:(a)anonymous or pseudonymous or illegible;(b)where copy of the complaint addressed to some other authority is received by the Commission.(c)Barred under Section 36(2) of the Act;(d)Matter outside the purview/jurisdiction of the Commission; and(e)Complaints relating to events or incidents which did not occur within the geographical limits of the State of Andhra Pradesh.
