Section 9 in Orissa Human Rights Commission (Procedure) Regulations, 2003
9. General.
(1)Complaints shall be made to the Commission in writing, ordinary in English, Hindi or Oriya. The Commission may however entertain complaints in any other languages included in the Eighth Schedule of the Constitution if the complainant or the aggrieved person does not know English or Hindi or Oriya.(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)Every complaint shall -(i)be submitted under the signature of the aggrieved person or of a person submitting the complaint on behalf of the aggrieved person:Provided that when a complaint is made through any means which does not permit the complaint to be signed as aforesaid, a signed copy of the complaint shall be simultaneously despatched to the Commission by post.(ii)state the name and full address of the aggrieved person or each aggrieved person and if the complaint is made by any person other than an aggrieved person, the name and full address of the person making the complaint and of the aggrieved person or persons;(iii)record a certificate to the effect that the subject matter of the complaint or the grievance is not subjudice before any Court or Tribunal or is not pending before a Commission including the National Human Rights Commission and is not covered by a judicial verdict or decision of any Commission;(5)The Commission may, if necessary call for further information and may direct affidavits to be filed in respect of any matter or matters arising out of or connected with the allegation.(6)A complaint which does not comply with one or more of the requirements of Regulation 9 shall be liable to be rejected:Provided that where the Commission is satisfied that a complaint prima facie reveals violation of a human right, it may permit the complainant to rectify defects or deficiencies under Regulation 9, if any, within such time as it may in its discretion allow, and in the event of such defects or deficiencies not being rectified within the time allowed by the Commission the complaint shall be rejected and the case closed.
