Section 30 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
30. Period of Retention of Records.
(a)Unless otherwise ordered by the Chairperson, the entire records of disposed off complaints shall be weeded after the expiry of a period of two years from the date of final disposal.(b)The register in Form-H, which contains detailed information regarding each complaints registered District wise, shall be retained permanently.
