Section 19 in The National Human Rights Commission (Procedure) Regulations, 1994
19.
. As and when any matter which is not covered by these Regulations arises, it shall be competent for the Commission to make appropriate directions and the Commission may add, delete, amplify and amend these Regulations from time to time.[ Substituted by Notification No. NHRC : 28(2)/96-Co-ord., dated 28-11-1996, published in the Gazette of India, Extraordinary, Pt. II, Section 1, dated 28-11-1996.]
