Section 40 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
40. Annual Report.
- The Commission shall prepare an Annual Report for the period commencing from 1st April of the year to 31st March of succeeding year, signed by the Chairperson and all the Members and the same shall be preserved as a permanent record. Authenticated copies shall be sent to the State Government by the end of May of every year.
