Section 34 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
34. Record of Minutes.
- A master copy of the minutes of every meeting and opinions of the Commission shall be maintained duly authenticated by the secretary and a copy of the minutes pertaining to each item shall be added to the relevant file for appropriate action. Opinions shall be kept in the respective records and for convenience, copies thereof with appropriate indexing shall be kept in guard files.
