Section 24 in The Jammu and Kashmir Protection of Human Rights Act, 1997
24. Matters not subject to jurisdiction of the Commission.
(1)The Commission shall not inquire into any matter which is pending before any other Commission duly constituted under any law for the time being in force.(1A)[ The Commission shall not inquire into any matter after the expiry of one year from the date on which the act constituting violation of human rights is alleged to have been committed :Provided that provision of this sub-section shall not apply to inquiries pending before the Commission on 28-11-2018.] [Added by Governor Act No. 28 of 2018, dated 4.12.2018.](2)The Commission shall not inquire any complaint relating to a matter not falling within its jurisdiction but may forward the same to a forum having jurisdiction to entertain the same.
