The NHRC's mandate is to protect and promote human rights in India, ensuring compliance with constitutional provisions and laws. It investigates human rights violations and negligence by public servants, intervenes in court proceedings involving such violations, and monitors the conditions in prisons and other institutions.
Here is a more detailed breakdown of the same:
1. Inquiry and Investigation:
1.1 The NHRC investigates human rights violations and negligence in preventing such violations by public servants, either on its own initiative or upon a petition.
1.2 It can intervene in court proceedings involving human rights violations, with approval of the court.
1.3 It undertakes visits to jails and other institutions under government control to monitor conditions.
2. Promotion and Awareness:
2.1 The NHRC promotes human rights awareness through educational programs, seminars, and other outreach initiatives.
2.2 It encourages NGOs and institutions working in human rights to promote awareness.
2.3 It studies international human rights treaties and recommends their effective implementation.
3. Research and Recommendations:
3.1 The NHRC undertakes and promotes research in the field of human rights.
3.2 It reviews safeguards for human rights under the Constitution and recommends measures for their effective implementation.
3.3 It can recommend compensation or prosecution against guilty public servants and may approach the Supreme Court or High Court for directions.
4. Other Key Functions:
4.1 The NHRC can requisition public records and copies thereof from courts or offices.
4.2 It submits annual reports to the Central and State governments.
4.3 It monitors the functioning of mental hospitals and protection homes under Supreme Court remit.
