Section 11 in Orissa Human Rights Commission (Procedure) Regulations, 2003
11. Processing of Complaints.
(1)All Communications in writing (by whatever mode despatched) addressed to the Commission, its Chairperson, Members or other officers of the Commission by designation shall be received by the officer designated for the purpose.(2)All communications addressed to the Chairperson, Members or other officers of the Commission by name shall be placed before the Chairperson or the Member or the officer concerned, as the case may be, and shall after their perusal be forwarded to the officer designated under clause (1) above.(3)The designated officer shall then arrange to sort out all communications so received, division-wise and to get them diarised in Form-I(4)All complaints falling under Section 12(a) of the Act and all communications relating to any complaint already received or registered shall be submitted to the Registering Authority. All fresh complaints shall be scrutinised and on completion of scrutiny the Registrar shall fill up Form 2 indicating inter-alia whether the complaints are prima facie entertainable or not entertainable for any reason mentioned in Regulation 9. A scrutiny report shall also be prepared in respect of any information on the basis of which initiation of Suo-Motu action is under consideration and such scrutiny report shall be made in Form-3. He shall then send the Complaint or information on the basis of which Suo-Motu action is under consideration with the scrutiny report appended thereto to the officer/Section concerned for registration. Other communications relating to complaints received earlier and registered shall be processed and appropriately dealt with.(5)If a communication is not a complaint under Section 12(a) of the Act, but relates to the other clauses of Section 12, the same shall be placed before the Secretary, who shall place it before the full Commission with a brief note as early as possible in accordance with the procedure outlined in Regulation-7.
