Section 24 in Orissa Human Rights Commission (Procedure) Regulations, 2003
24. Follow up action.
(a)If no comments are received within the specified time, the case shall be placed before the Commission forthwith for further direction.(b)If comments are received the case shall be placed before the Commission with a brief note in Form-15 indicating whether the recommendation of the Commission has been accepted in full or part or not accepted at all, the reasons for such non-acceptance or part-acceptance and the action that may be taken or proposed to be taken.(c)After considering the comments and the brief note on it, the Commission shall pass such order as it deems fit.
