Section 13 in The Jammu and Kashmir Protection of Human Rights Act, 1997
13. Functions of the Commission.
- The Commission shall perform all or any of the following functions, namely:-(a)inquire, suo moto or on a petition presented to it by a victim or any person on his behalf, into complaint of-(i)violation of human rights or abetment thereof, or(ii)negligence in the prevention of such violation, by a public servant;(b)intervene in any proceeding involving any allegation or violation of human rights pending before a court with the approval of such court;(c)visit, under intimation to the Government, any jail or any other institution under the control of the Government, where persons are detained or lodged for purposes of treatment, reformation or protection to study the living conditions of the inmates and make recommendations thereof;(d)review the safeguards provided by or under the constitution or any law for the time being in force for the protection of human rights and recommended measures for their effective implementation;(e)review the factors, including acts of terrorism, that inhibit the enjoyment of human rights and recommend appropriate remedial measures;(f)undertake and a promote research in the field of human rights;(g)spread human rights literacy among various sections of society and promote awareness of the safeguards available for the protection of these rights through publications, the media, seminars and other available means;(h)encourage the efforts of non-governmental organizations and institutions working in the field of human rights;(i)such other functions as it may consider necessary for the promotion of human rights.
