Section 26 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
26. Publication.
- When the Commission passes order after inquiry under Section 17, the Registrar shall cause to:-(a)prepare a list of such cases furnishing particulars such as case number, name of the complainant, name of the Government or authority concerned and the date of the Final order, with a further note that copy of the inquiry report referred to in Section 18(6) of the Act are available for perusal in the library of the Commission:(b)publish the list so prepared on the Notice Board of the Commission on the First working day of every month.
