Section 36 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
36. Transaction of business outside the Headquarters.
(a)The Commission or some of the Members may transact business at places outside its Headquarters as and when previously approved by the Chairperson provided that if parties are to be heard in connection with any enquiry under the Act, at least, two members shall constitute the Bench of the Commission for such purpose.(b)the Commission or any of its members, when requested by the Chairperson, may undertake visits for an on the spot study and where such study is undertaken by one or more members a report thereon shall be furnished to the commission as early as possible.
