Section 18(a) in The Protection of Human Rights Act, 1993
(a)where the inquiry discloses the commission of violation of human rights or negligence in the prevention of violation of human rights or abetment thereof by a public servant, it may recommend to the concerned Government or authority(i)to make payment of compensation or damages to the complainant or to the victim or the members of his family as the Commission may consider necessary;(ii)to initiate proceedings for prosecution or such other suitable action as the Commission may deem fit against the concerned person or persons;(iii)to take such further action as it may think fit;
