Section 15 in Orissa Human Rights Commission (Procedure) Regulations, 2003
15. Preparation of Cause List.
- Cause list shall be prepared in Form-7 listing the cases under the following heads.(a)For Admission- Cases, which are prima facie not entertainable and complaints which are found to be defective shall also be included in this head, for rejection or appropriate directions.(b)For Directions- Cases in which information or report has not been received, cases in which summons are to be issued, cases requiring interim and interlocutory orders will be included in this head.(c)for Final Disposal.(d)Cases awarding compliance.(e)Review applications.
