Section 16 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
16. Preliminary Consideration and steps.
(a)If a complaint is, after consideration, dismissed in limini, the said order shall be communicated to the complainant in Form-F. The case is then treated as closed.(b)If the complaint is admitted or is taken cognizance suo-motu, the notice in Form-G shall be sent to the concerned authority enclosing a copy of the complaint. Such notice shall specify the time within which the information or the report has to be submitted.
