Section 17 in Orissa Human Rights Commission (Procedure) Regulations, 2003
17. Preliminary Consideration and steps.
(a)If after consideration, a complaint is dismissed in limini, the said order shall be communicated to the complainant in Form-8. The case shall then be treated as closed.(b)If a complaint is admitted or is taken cognizance of suo-motu, the notice in Form-9 shall be sent to the concerned authority enclosing a copy of the complaint or report or gist of information on which suo-motu cognizance has been taken, with an intimation to the complaint in Form-8.(c)Such notice shall specify the time within which the information or the report has to be submitted.
