Section 9 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
9. Complaints not ordinarily entertainable.
- The Commission may dismiss in limini complaints of the following nature:(a)vague or anonymous or pseudonymous or illegible or trivial or frivolous:(b)barred under section 36(1) of the Act:(c)barred under section 36(2) of the Act:(d)relates to civil dispute, such as property rights, contractual obligations:(e)relates to service matters or labour or industrial disputes:(f)allegations are not against any public servant:(g)allegations do not make out any specific violation of human right;(h)matter is subjudice before a court or tribunal:(i)matter is converted by a judicial verdict or decision of the Commission:(j)where copy of the complaint addressed to some other authority is received by the Commission and(k)matter is outside the purview of the Commission.
