Section 21 in Orissa Human Rights Commission (Procedure) Regulations, 2003
21. Summons.
(1)Summons in Form-13, indicating the purpose of summoning such person shall be issued in the following cases :-(a)To the complainant or any other person on his behalf to afford him a personal hearing.(b)The another person who in the opinion of the Commission, should be heard for appropriate disposal of the case.(c)To any person to cause production of records required by the Commission.(d)To any person to be examined as witness.(e)To any person whose conduct is to be enquired into.(f)To any person, whose reputation, in the opinion of the Commission is likely to be prejudicially affected.(2)A case in which summons has been issued for personal appearance of a person shall be placed before the Commission, on the date noted in the summons for such personal appearance.
