Section 18 in Orissa Human Rights Commission (Procedure) Regulations, 2003
18. Recording of orders.
(a)Orders of the Commission shall be recorded in the Order Sheet in Form-10. Lengthy orders shall be recorded on separate sheets and appended to the Order Sheet. P.S. or P.A. attached to the Chair person or Member shall enter in the relevant column of the Order Sheet the date of the order and the number of the pages.(b)In cases requiring urgent action in pursuance of the order issued by the Commission, the concerned P.S. or P.A. shall send the file at once to the Registrar, who shall arrange for the communication of the order either by fax or telephone or speed post or telegram and then transmit the records to the concerned section for further action.
