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State of Andhra Pradesh - Section

Section 7 in A.P. State Human Rights Commission (Procedure) Regulations, 2013

7. Vacation.

- The Chairperson may fix vacation for himself and for the Members of the Commission by dividing one month's period of vacation in different spells and on different dates, as far as practicable, to ensure availability of the Chairperson or the Member(s) at the Headquarter of the Commission during all the working days of the Commission.