Section 33(a) in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
(a)Minutes of each meeting of the Commission shall be recorded during the meeting itself or immediately thereafter the Secretary or by any other officer as directed by the Chairperson. Such minutes shall be submitted to the Chairperson for approval and, upon approval shall be circulated to all the members of the Commission at the earliest and, in any case, sufficiently before the commencement of the next meeting.
