Section 6 in Orissa Human Rights Commission (Procedure) Regulations, 2003
6. Periodicity of Sittings.
- The Commission shall ordinarily, subject to cases being ready and available for inclusion in the cause list, have its sittings during the period from 1st to 7th and 14th to 21st of every month, excepting Saturdays and State Government holidays. The Chairperson, either suo-motu or at the request of one of more Members, may direct a special sitting to be convened on any other working day to consider a matter of urgency.
