Section 19(1) in The Protection of Human Rights Act, 1993
(1)Notwithstanding anything contained in this Act, while dealing with complaints of violation of human rights by members of the armed forces, the Commission shall adopt the following procedure, namely:(a)it may, either on its own motion or on receipt of a petition, seek a report from the Central Government;(b)after the receipt of the report, it may, either not proceed with the complaint or, as the case may be, make its recommendations to that Government.
