Section 22 in Orissa Human Rights Commission (Procedure) Regulations, 2003
22. Ordering investigation.
(a)Whenever the Commission orders investigation by its Investigation Division or by any other investigating agency of the Central or State Government as provided in Section 14 of the Act, a copy of such order along with copies of the papers relevant thereto shall be furnish forth-with to such Division or Agency calling upon it to conduct the investigation and submit its report within the time specified in the order.(b)If report is not received within the specified time, the matter shall be placed before the Commission forthwith for further directions.
