Section 29 in The Protection of Human Rights Act, 1993
29. Application of certain provisions relating to National Human Rights Commission to State Commissions.
- The provisions of sections 9, 10, 12, 13, 14, 15, 16, 17 and 18 shall apply to a State Commission and shall have effect, subject to the following modifications, namely:(a)references to Commission shall be construed as references to State Commission;(b)in section 10, in sub-section (3), for the word Secretary-General, the word Secretary shall be substituted;(c)in section 12, clause (f) shall be omitted;(d)in section 17, in clause (i), the words Central Government or any shall be omitted.
