Section 26(a) in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
(a)prepare a list of such cases furnishing particulars such as case number, name of the complainant, name of the Government or authority concerned and the date of the Final order, with a further note that copy of the inquiry report referred to in Section 18(6) of the Act are available for perusal in the library of the Commission:
