Section 10 in Orissa Human Rights Commission (Procedure) Regulations, 2003
10. Complaints not entertainable.
- Complaints of the following nature shall not be entertained by the Commission and shall be dismissed in limini:-(a)Complaints which are illegible, anonymous or pseudonymous,(b)Complaints which are vague, trivial or frivolous.(c)Complaints which do not prima facie disclose specific violation of human rights.(d)Complaints which are barred under Section 36(1) of the Act,(e)Complaints which are barred under Section 36(2) of the Act,(f)Complaints relating to civil disputes such as property rights, contractual obligation and the like.(g)Complaints relating to the deficiency in service covered by the provisions of Consumers Protection Act,1986 (68 of 1986).(h)Complaints relating to service matters or labour or industrial disputes or to claims & grievances arising out of conditions of service or service rules or labour laws and the like.(i)Complaints relating to any matter which in subjudice before a Court or Tribunal or is covered by a judicial verdict.(j)Complaints relating to matters being enquired into by the National Human Rights Commission or any other Commission duly constituted under any law for the time being in force and matters covered by decision of the National Human Rights Commission or any such Commission.(k)Complaints addressed to any other authority copy of which is received in the Commission.(l)Complaints relating to events or incidents which did not occur within the geographical limits of the State of Orissa.(m)Complaints relating to matters outside the purview of the Commission on any other ground.
