Section 10 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
10. Agenda.
- The Secretary shall with the approval of the Chairperson, prepare the agenda for each meeting of the Commission and shall cause notes thereon to be prepared by the Secretariat. Such notes shall, as far as possible, be self contained. Specific files covering the agenda items shall be made available to the Commission for reference. Notes on each item in the agenda shall ordinarily be circulated to the Members well in advance before the date of the meeting. Any other item beyond the agenda may be taken up with the permission of the Chairperson.Chapter-II (Procedure for dealing with complaints of Suo Motu Action)
