Section 12 in The Jammu and Kashmir Protection of Human Rights Act, 1997
12. Annual and special reports of the Commission.
(1)The Commission shall submit an annual report to the Government and may at any time submit special reports on any matter which, in its opinion, is of such urgency or importance that it should not be deferred till submission of the annual report.(2)The Government shall cause the annual and special reports of the Commission to be laid before each house of State Legislature alongwith a memorandum of action taken or proposed to be taken on the recommendations of the Commission and the reasons for non-acceptance of the recommendations, if any.(3)[ The State Government shall initiate action on the report of the Commission within a period of 4 weeks from its receipt with intimation to the commission and complete the proceedings by taking appropriate action within a period of four months.] [Added by Act No. XXI of 2005, section 3.]Chapter-III Functions and Powers of the Commission
