Section 9(4) in Orissa Human Rights Commission (Procedure) Regulations, 2003
(4)Every complaint shall -(i)be submitted under the signature of the aggrieved person or of a person submitting the complaint on behalf of the aggrieved person:Provided that when a complaint is made through any means which does not permit the complaint to be signed as aforesaid, a signed copy of the complaint shall be simultaneously despatched to the Commission by post.(ii)state the name and full address of the aggrieved person or each aggrieved person and if the complaint is made by any person other than an aggrieved person, the name and full address of the person making the complaint and of the aggrieved person or persons;(iii)record a certificate to the effect that the subject matter of the complaint or the grievance is not subjudice before any Court or Tribunal or is not pending before a Commission including the National Human Rights Commission and is not covered by a judicial verdict or decision of any Commission;
