Section 45 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
45. Amendments and additions.
- It shall be competent for the Commission to add, delete and amend these Regulations from time to time and to make appropriate directions on any matter not covered by these Regulations.Form A(Regulation No. 10)Rajasthan State Human Rights Commission(Law Division)Case No.(1)Incident Details
