Section 43 in Orissa Human Rights Commission (Procedure) Regulations, 2003
43. Reports on Complaints and Inquiries.
- Reports contemplated under Section 18 of the Act shall be sent to the Concerned Government or authority or the person as the case may be within a week of completion of the proceedings before the Commission and on receipt of the Comments of the concerned Government or authority or the person, the Commission shall publish the report in the manner provided in Section 18 of the Act.
