Section 35 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
35. Transaction of business outside the headquarters.
(a)The Chairperson may transact business including visits for the spot duty at any place outside its Headquarters. Likewise the Member(s) with the prior approval of the Chairperson.(b)The Secretary of the Commission on the direction of the Chairperson may undertake visits for purposes of enquiry and inspections to achieve the objective of the Protection of the Human Rights Act, 1993.
