Section 23 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
23. Communication of Recommendation.
- Whenever the Commission makes any recommendation after considering the inquiry report, a copy of the inquiry report along with its recommendation shall be sent to the concerned Government or authority calling upon it to furnish its comments on the report including the action taken or proposed to be taken within one month or such further time as the Commission may allow.
