Section 10 in Protection of Human Rights Act, 1993
10. Procedure to be regulated by the Commission.
(1)The Commission shall meet at such time and place as the Chairperson may think fit.(2)[ Subject to the provisions of this Act and the rules made thereunder, the Commission shall have the power to lay down by regulations its own procedure.] [Substituted by Section. 8, Act 43 of 2006 for sub-section (2) (w.e.f. 23-11-2006).](3)All orders and decisions of the Commission shall be authenticated by the Secretary-General or any other officer of the Commission duly authorised by the Chairperson in this behalf.
