Section 14 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
14. Preparation of Cause List.
- Cause list shall be prepared listing the cases under the following heads:-(a)For admission. - Cases, which are prima facie not entertainable shall also be included in this head, so that the Bench shall pass order rejecting the complaint.(b)For directions. - Cases in which information or report have not been received, for issue of summons, requiring interim and interlocutory orders will be included in this head.(c)For final disposal.(d)Cases a waiting compliance.(e)Review applications.
