Section 18 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
18. Preliminary consideration and steps.
(a)If a complaint is dismissed in limini on preliminary consideration itself, the said order shall be communicated to the complainant.(b)If the complaint is admitted or is taken cognizance the notice in (Form A) shall be sent to the concerned authority enclosing a copy of the complaint. Such notice shall specify the time within which the information or the report has to be submitted.
