Section 12 in Rajasthan State Commission for Women Regulations, 2007
12. Taking suo-moto cognizance of the grievances.
- The Commission may take suo moto notice of any case reported as news items in the media in which any unfair practice as defined under clause (d) of section 2 of the Act appears to have taken place. In urgent matters demanding immediate action, the chairperson or the member may take action required for the case. The matter shall subsequently be laid before the Commission for approval, as early as possible. The action taken in such cases will be deemed to have been taken on behalf of the Commission.
