Section 2(1) in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Protection of Human Rights Act, 1993 as amended from time to time.(b)"Code" means the Code of Civil Procedure, 1908 as amended from time to time.(c)"Complaint" means all petitions or communications received by the Commission from a victim or any other person on his behalf, in person or by post or telegram or fax or any other means means whatsoever, alleging violation or abutment thereof or negligence in the prevention of such violation, by a public servant, of all or any of the human rights defined in section 2(d) read with Section 21(5) of the Act.(d)"Commission" means the Rajasthan State Human Rights Commission.(e)"Chairperson" means the Chairperson of the Commission.(f)"Director (Investigation)" means the person designated by the Chairperson as the Director of the investigation team of the Commission.(g)"Division" means and includes Administration Division, Law Division, Investigation Division, Reserve Division and such other Divisions in the Commission as may be constituted by the Chairperson.(h)"Division Bench" means a Bench consisting of two members of the Commission as constituted by the Chairperson.(i)"Full Bench" means a Bench consisting of three or more members of the Commission as constituted by the Chairperson.(j)"Member" means a Member of the Commission and includes Chairperson.(k)"Registrar" means Registrar of the Commission.(l)"Regulation" means the Regulations framed by the Commission.(m)"Secretary" means Secretary of the Commission.(n)"Single Bench" means a Bench consisting of one Member of the Commission as constituted by the Chairperson.
