Section 36 in The Protection of Human Rights Act, 1993
36. Matters not subject to jurisdiction of the Commission.
(1)The Commission shall not inquire into any matter which is pending before a State Commission or any other Commission duly constituted under any law for the time being in force.(2)The Commission or the State 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.
