Section 2 in The National Human Rights Commission (Annual Statement Of Accounts) Rules, 1996
2. Definitions
.-In these rules, unless the context otherwise requires,-(a)"Act" means the Protection of Human Rights Act, 1993 (10 of 1994);(b)"Audit Officer" means the Comptroller and Auditor General of India or any person appointed by him in connection with the audit of the accounts of the Commission;(c)"Commission" means the National Human Rights Commission constituted under section 3 of the Act;(d)"Form" means the form appended to these rules;(e)"Secretary General" means the Officer appointed by Central Government under section 11 of the Act.
