Section 14 in Orissa Human Rights Commission (Procedure) Regulations, 2003
14. Constitution of Benches.
- Subject to such special or general orders of the Chairperson, all complaints other than suo-motu cases shall ordinarily be dealt with by a Single Bench of the Commission. If the Single Bench dealing with the case, having regard to the importance of the issues involved, is of the opinion, that the case should be considered by a Division the papers shall be placed before the Chairperson for assigning the case to such a Division Bench if the Chairperson also concurs with that opinion. If the Chairperson feels that having regard to the importance of the matter the case should be heard by a larger Bench, the case may be referred to such a larger Bench, constituted for that purpose. All suo-motu cases shall be considered by a Division Bench unless assigned to a larger bench in accordance with the procedure outlined above.
