Section 43 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
43. Reports on complaints and inquiries.
- Reports contemplated under section 18 of the Act shall be sent to the Government or the concerned authority or the person as the case may be within a week of completion of the proceedings before the Commission. On receipt of the comments of the Government or the Concerned authority or the person, the Commission shall publish the report in the manner provided in Section 18 of the Act, within 10 days of the receipt of the intimation.
