Section 4 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001
4. Venue of the Meetings.
- The Commission shall ordinarily hold its meetings and sittings in its office at jaipur. However, it may, in the discretion of the Chairperson, hold its meetings and sittings at any other place in Rajasthan, if he considers the same necessary and expedient.
