Section 4 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
4. Transitory provision.
- All complaints and matters pending as on the date of enforcement of these regulations upto the stage of listing for preliminary consideration shall be governed by procedure obtaining prior to the commencement of these regulations. In regard to complaints and matters pending at other stages as on the date of enforcement of these regulations, these regulations shall be followed as far as possible.
