Section 10 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
10. Processing of Complaints.
(a)Immediately on receipt of application/communications, the Section Officer in Law Division shall sort out the complaints and place them for scrutiny before the concerned Assistant/ Deputy Registrar.(b)Complaints and other communications requiring urgent action shall be placed before the Registrar, who shall arrange for urgent processing.(c)Complaints not in Hindi or English shall be translated into Hindi.(d)After completing the scrutiny, the Assistant Registrar shall fill up form A. in case of complaints found entertainable and, fill up Form B in case, the complaint found as not entertainable for any of the reasons mentioned in Regulation 9. He shall then forward the complaint with the scrutiny report to the Registration Section.(e)if the communication is found to be 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 with a brief note before the commission as early as possible.
