Section 8 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
8. General.
(a)Complaint may be made to the Commission in Hindi or English or in any of the languages included in the Eighth Schedule of the Constitution.(b)No fee shall be chargeable on complaints.(c)The complaint should disclose a complete picture of the matter complained against. The Commission may, if necessary, call for further information and may direct affidavits to be filed in support of the allegations, whenever considered necessary.
