Section 13(a) in Orissa Human Rights Commission (Procedure) Regulations, 2003
(a)A common register shall be maintained in Form-4 in the Law Division for entering in serial order the case number of each complaint registered, the relevant District Code and year of registration, the corresponding diary number and the District to which the incident relates. After completion of the scrutiny, entry shall be made in the common register and the case number assigned to the complaint along with the District Code shall be entered on the cover page of the case file in Form-5, of the complaint in red ink and also in the space provided in the Scrutiny Report.
