Section 12 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
12. Registration.
(a)A common register shall be maintained in the Law Division for entering, in serial order, the case number with the District Code and year of registration, the corresponding diary number and the District to which the incident relates in respect of each complaint to be registered. After completion of the scrutiny, entry shall be made in the common register and the case number assigned to the complaint alongwith the District Code shall be entered in the complaint in red ink and also in the space provided in the Scrutiny Report.(b)Records relating to each complaint shall be kept separately and duly indexed and in separate file covers and the same shall be sent to the listing section, for placing the matter before the Commission.(c)All Complaints registered as aforesaid shall be placed before the Commission for consideration as expeditiously as possible and at any rate not later than seven days from the date of its receipt. In case a longer time is required, specific orders shall be obtained from the Chairperson.
