Section 19 in The Jammu and Kashmir Protection of Human Rights Act, 1997
19. Steps after inquiry.
- The Commission may take any of the following steps upon the completion of an inquiry held under this Act, namely: -(1)where the inquiry discloses, the Commission of violation of Human Rights or negligence in the prevention of violation of Human Rights by a public servant, it may recommend to the Government or authority the initiation of proceedings for prosecution or such other action as the Commission may deem fit against the concerned person or persons;(2)approach the High Court for such directions, orders or writs as the court may deem necessary;(3)recommend to the Government or authority for the grant of such immediate interim relief to the victim or the members of his family as the Commission may consider necessary;(4)subject to the provisions of clause (5) provide a copy of the inquiry report to the petitioner or his representative;(5)the Commission shall send a copy of its inquiry report together with its recommendations to the Government or authority and the Government or authority shall, within a period of [three month] [Substituted 'one month' by Governor Act No. 28 of 2018, dated 4.12.2018.], or such further time as the Commission may allow, forward its comments on the report, including the action taken or proposed to be taken thereon, to the Commission;(6)the Commission shall publish the inquiry report together with the comments of the Government or authority, if any and the action taken or proposed to be taken by the Government or authority on the recommendations of the Commission.Chapter-V Human Rights Courts
