Section 13 in The National Human Rights Commission (Procedure) Regulations, 1994
13. Authentication of orders and decisions
.-(1) Orders and decisions of the Commission shall be authenticated by the Secretary-General or any officer of the Commission (authorised by the Chairperson) not below the rank of an Under-Secretary.(2)Copies of enquiry reports or orders passed finally disposing of matters by the Commission shall be furnished free of cost to the petitioner or his representative.(3)Unless any document is classified by the Commission as confidential copy thereof would be available to the parties in the matter on payment of a reasonable fee raised to meet the cost. Every effort should be made to provide the copies with utmost expedition and, in any case, not later than one week of the date of request.
