Section 16 in The National Human Rights Commission (Procedure) Regulations, 1994
16. Reports on Complaints and Inquiries
.-Every report to which sections 18 and 19 of the Act applies shall be sent to the concerned Government, authority or person, as the case may be, within one week of completion of the proceedings before the Commission and on receipt of the comments of the concerned Government or authority, the Commission shall publish the report in the manner provided in section 18(6) or 19(3) of the Act, as the case may be, within one week of the receipt of the appropriate intimation.
