Section 20 in The National Human Rights Commission (Annual Statement Of Accounts) Rules, 1996
20.
/913In exercise of the powers conferred by sub-section (1) and clause (d) of sub-section (2) of section 40 of the Protection of Human Rights Act, 1993 (10 of 1994), the Central Government hereby makes the following rules to provide the form in which the annual accounts is to be prepared by the Commission and relating matters thereto, namely:-
