Section 20 in Rules Of Procedure Of The National Commission For Scheduled Castes 1931
20. 0 Decision on matters not specified in these rules If a question arises regarding any such matter for which no provision exists in these rules, the decision of the Chairperson shall be sought. The Chairperson may, if he deems fit, direct that the matter may be considered at a meeting of the Commission.
RULES OF PROCEDURE OF THE NATIONAL COMMISSION FOR SCHEDULED CASTES1 FORM I NATIONAL COMMISSION FOR SCHEDULED CASTES (A Constitutional body exercising powers of Civil Courts under Article 338 of the Constitution of India) 5th Floor, Loknayak Bhawan New Delhi-110 003. (Notice for collecting basic facts) To ............................................. ............................................. ........................................... Whereas a Petition/complaint/information has been received by the National Commission for Scheduled Castes from................................. or press news under caption................................. appearing in ................................. dated................................. as enclosed and the Commission has decided to investigate/inquire into the matter in pursuance of the powers conferred upon it under Article 338 of the Constitution of India. You are hereby requested to submit the facts and information pertaining to the said allegations/matters to the undersigned within 3/7/15/30 days of receipt of this notice either by post or in person or by any other means of communication. Please take notice that in case the Commission does not receive reply from you within the stipulated time, the Commission may exercise the powers of Civil Courts conferred on it under Article 338 of the Constitution of India and issue summons for your appearance in person or by a representative before the Commission. Signature Director/Dy. Secretary/Under Secretary/Dy. Director/Assistant Director/ Research Officer/Section Officer National Commission for Scheduled Castes Dated......................... -------- 1. Vide G.S.R. 414(E), dated 25th March, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 3(i), dated 15th June, 2009. RULES OF PROCEDURE OF THE NATIONAL COMMISSION FOR SCHEDULED CASTES1 FORM II BEFORE THE NATIONAL COMMISSION FOR SCHEDULED CASTES (A Constitutional body exercising powers of Civil Courts under Article 338 of the Constitution of India) SUMMONS File No.: 5th Floor, Loknayak Bhawan New Delhi-110 003 To ........................................... ........................................... ........................................... Whereas the National Commission has decided to investigate into the following matter in pursuance of powers conferred upon it under Article 338 of the Constitution of India, your attendance is hereby required in person to appear before the National Commission on the................................. of................................. 20.......... at................................. hours at................................. You are required to bring with you the connected documents for examination by the National Commission. Case reference If you fail to comply with this order without lawful excuse, you shall be subjected to the consequences of non-attendance laid down in Rule 12 of Order XVI of Code of Civil Procedure, 1908. Given under my hand and seal of the National Commission for Scheduled Castes exercising powers of Civil Court this................. of...................... 20.............. Signature Chairman/Vice-Chairman/Member. Seal -------- 1. Vide G.S.R. 414(E), dated 25th March, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 3(i), dated 15th June, 2009. RULES OF PROCEDURE OF THE NATIONAL COMMISSION FOR SCHEDULED CASTES1 FORM III (Warrant of arrest of witness) NATIONAL COMMISSION FOR SCHEDULED CASTES (A Constitutional body exercising powers of Civil Courts under Article 338 of the Constitution of India) Loknayak Bhawan (Floor V) New Delhi-110 003. To ....................................... ....................................... ....................................... Whereas...................... r/o...................... was duly served with a summons but has failed to attend (absconds and keeps out of the way for the purpose of avoiding service of a summons), the National Commission for Scheduled Castes exercising powers of a Civil Court under Article 338(8) of the Constitution of India hereby order you to arrest and bring the said...................... before the National Commission at New Delhi. You are further ordered to return this warrant on or before the...................... day of ................... 20.............. with an endorsement certifying the day and the manner in which it has been executed, or the reason why it has not been executed. Given under my hand and the seal of the National Commission exercising powers of Civil Court, this...................... of........... 20................ Signature Chairman/Vice-Chairman/Member SEAL -------- 1. Vide G.S.R. 414(E), dated 25th March, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 3(i), dated 15th June, 2009.
