Section 37 in Orissa Human Rights Commission (Procedure) Regulations, 2003
37. Transaction of business outside the Headquarters.
(a)The Commission or some of the Members may transact business at places outside its Headquarters as and when previously approved by the Chairperson.(b)The Commission or any of its Members, when requested by the Chairperson or the Chairperson may under take visits for an on the spot study and where such study is undertaken a report thereon shall be furnished to the Commission as early as possible.
