Section 11 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
11. General.
(1)Complaints shall be made in triplicate to the Commission in writing, ordinarily in Telugu or English language. However, the Commission may entertain complaints in any other language included in the Eighth Schedule of the Constitution if the complainant or the aggrieved person does not know Telugu or English.(2)No fee shall be required to be paid for filing a complaint.(3)Every complaint shall state the full facts relating to the matter complained against, specifying the date of occurrence of the incident and the nature of relief sought for.(4)The Commission may, if necessary call for further information and may direct affidavits to be filed in support of the allegations whenever considers necessary.(5)Every complaint shall:(i)be submitted under the signature of the aggrieved person or of a person on behalf of the aggrieved person:(ii)record a certificate to the effect that the subject matter of the complaint or the grievance is not subjudice before any Court or Tribunal not pending before a Commission including the National Human Rights Commission and not covered by a judicial verdict or decision of any Commission.(6)A complaint which does not comply with one or more of the requirements of Regulation 11 shall be liable to be rejected.
