Section 52 in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011
52. Procedure to be followed by Commissioner.
(1)A complaint containing the following particulars shall be presented by the complainant in person or by his agent to the Commissioner or be sent by registered post addressed to the Commissioner: -(a)The name, description and the address of the complainant;(b)The name, description and the address of the opposite party or parties, as the case may be, so far as they can be ascertained;(c)The facts relating to complaint and when and where it arose;(d)Documents in support of the allegations contained in the complaint; and(e)The relief which the complainant claims.(2)The Commissioner on receipt of a complaint shall refer a copy of the complaint to the opposite party/parties mentioned in the complaint directing him to give his version of the ease within a period of 30 days or such reasonable period as may be granted by the Commissioner, depending on the nature of the matter.(3)On the date of hearing or any other date, to which hearing is adjourned, it shall be obligatory on the part of the parties or their agents to appear before the Commissioner. Where the complainant or his agent fails to appear before the Commissioner on such date, the Commissioner may in his discretion either dismiss the complaint on default or decide on merits.(4)The Commissioner may on such terms as he deems tit and at any stage of the proceedings, adjourn the hearing of the complaint. But the complaint shall be decided, as far as possible, within a period of three months from the date of notice received by the opposite party.(5)The Commissioner may also initiate suo-moto proceedings in the matters coming to his notice by any source whatsoever.
