Section 13 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
13. Constitution of Benches.
- Subject to such special or orders of the Chairperson, all complaints shall be dealt with by a Single Bench of the Commission. If the Single Bench dealing with the case, having regard to the importance of the issues involved, is of the opinion, that the case should be considered by a Division or a a Full Bench, the papers shall be placed before the Chairperson for assigning the case to such a Division Bench or Full Bench, if the Chairperson also concurs with that opinion. If the Chairperson feels that having regard to the importance of the matter the case should be heard by a larger bench, the case may be referred to such a larger Bench, constituted for that purpose.
