Section 7 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
7. Agenda.
- The secretary shall, in consultation with the Chairperson, prepare the agenda for each meeting of the Commission and shall cause notes thereon to be prepared by the secretariat. Such notes shall as far as possible, be self contained. Specific files covering the agenda items shall be made available to the Commission for reference. The Agenda papers shall ordinarily be circulated to the Members at least two clear days in advance of every meeting. When matters are set down only for hearing, cause list of the day of sitting shall be prepared and circulated. The Commission may, however, take up any matter for deliberation, which is not included in the agenda of the meeting.
