Section 17 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
17. Posting of case.
- Cases shall be included in the Cause List of each Bench as per the directions of the Chairperson and shall be circulated to the Hon'ble Chairperson, Hon'ble members well in advance. Hearing in cases awaiting disposal may be advanced on the motion being laid by the complainant or the other side, by the Chairperson or the'Honourable Member to whom such business is assigned.
