प्रकाशन

The National Human Rights Commission was constituted under the provisions of the Protection of Human Rights Act, 1993. The Mandate of the Commission is better protection of Human Rights, Accordingly in Section 2(1)(d) of the protection of Human Rights Act, "Human Rights means the rights relating to life, liberty, equality and dignity of the individual guaranteed by the Constitution or embodied in the International Covenants and enforceable by courts in India". Obviously human rights include all the rights necessary for an individual to lead a life with dignity.

यह घोषणा जनवरी 2003 मे आयोग, स्वास्थ्य एवं परिवार कल्याण मंत्रालय एवं संयुक्त राष्ट्र जनसंख्या निधि के संयुक्त रूप से आयोजित जनसंख्या नीति विकास एवं मानव अधिकारों पर राष्ट्रीय कॉलोक्यिूम मे अंगीकृत किया गया।