Section 18 in The Jammu and Kashmir Protection of Human Rights Act, 1997
18. Inquiry into Complaints.
- The Commission while inquiring into the complaint of violations of human rights may-(i)call for the information or report from the Government or any other authority or organization subordinate thereto within such time as may be specified by it:Provided that-(a)if the information or report is not received within the one stipulated by the Commission, it may proceed to inquire into the complaint on its own;(b)if, on the receipt of information or report the Commission is satisfied either that no further inquiry is required or that the required action has been initiated or taken by the Government or authority, it may not proceed with the complaint and inform the complainant accordingly;(ii)without prejudice to anything contained in clause (i), if it considers necessary, having regard to the nature of the complaint, initiate an inquiry.
