Section 33 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
33. Minutes of the Meeting.
(a)Minutes of each meeting of the Commission shall be recorded during the meeting itself or immediately thereafter the Secretary or by any other officer as directed by the Chairperson. Such minutes shall be submitted to the Chairperson for approval and, upon approval shall be circulated to all the members of the Commission at the earliest and, in any case, sufficiently before the commencement of the next meeting.(b)The conclusions of the Commission in every matter under taken by it shall be recorded in the form of an opinion. Dissenting opinions, if given, shall form part of and be kept on record. Action shall be taken on the basis of the majority opinion.(c)Unless specially authorised no action shall be taken by the Secretariat of the Commission on the minutes of the meetings until the same are confirmed by the Chairperson.
