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State of Andhra Pradesh - Section

Section 44 in A.P. State Human Rights Commission (Procedure) Regulations, 2013

44. Adherence to Regulations.

- Every Officer and Official of the Commission shall strictly comply with these Regulations. Any deviation or breach on their part would amount to misconduct actionable under disciplinary rules governing the field.Form - A(Regulation 16 (b))A.P. State Human Rights Commission(Judicial Section)Case No.NoticeTo______________________________________(Mention complete details like name, designation and complete address of the Authority to whom notice is directed to be issued)Whereas the complaint received from____________________was considered by the Commission and the following order was passed:-Now, Therefore Take Notice that the above mentioned matter will be listed for further consideration before the Commission on____________and will be taken up on that day at 10.30 a.m. before which date you are required to submit the requisite information/report.Take Further Notice that in the event of any default, the Commission may proceed to take such action as it deems proper.Given under my hand and the seal of the Commission, this _____day ofBy OrderAssistant RegistrarEnclosure: Copy of the ComplaintNote: The information shall be furnished only by the authority, to whom the notice is issued and not by anybody else.Form B(Regulation 20 (a))A.P. State Human Rights Commission(Judicial Section)Case No.SummonsIn the matter of the complaint filed by____________OrSuo-Motu Action taken by the Commission relating toTo______________________________________(Fill in complete address with name and designation)Whereas proceedings in the matter aforesaid have been initiated and the Commission has directed to issue summons to you:
(1)To afford you an opportunity of being heard in person.
(2)To adduce evidence in support of your complaint
(3)To examine you as a witness in the above matter
(4)To afford you an opportunity of being heard as in the opinion of the Commission, your reputation is likely to be prejudicially affected by the verdict that the Commission may given in the above proceedings.
(5)To afford you an opportunity of being heard in the matter as your conduct in connection with the subject matter of the above proceeding is being inquired into.
(6)To cause the production of the following documents (*)
(i).....................................................
(ii).....................................................
Now, Therefore, You are hereby summoned to appear before the Commission, in person, for the purpose aforementioned on ........ at 10.30 a.m. or soon thereafter, as may be convenient to the Commission, for further consideration. If you fail to comply with this summons without lawful excuse
(i)final decision in the proceedings shall be taken in your absence by the Commission
(ii)You will be proceeded against under Rules 10 and 12 of Order XVI of Civil Procedure Code. Given under my hand and the seal of the Commission, this________________day of_______
(By Order)Deputy Registrar* Persons summoned to produce only documents may produce the same on the day and time noted in the summons and that would be sufficient compliance.Note. - Strike out portions not relevantDefault Clause (i) applies to 1,4 and 5, and clause (ii) to 3 and 6.Form C(Regulation 18)A.P. State Human Rights Commission District-Wise Information RegisterName of District
S.No. Case No Name & Address of Complainant Name of Victim Date of Incident Nature of Violation
1 2 3 4 5 6
           
Classification of Authority from whom DateDismissed Date of taking cognizance Authority from whom information or report calledfor Date of disposal Dismissed in limini
7 8 9 10 11
Nature of Disposal after notice Date of Weeding
Disposed off with direction
Disposed off without direction With out calling for Compliance report After calling for compliance report Date of compliance
12 13 14 15 16