Kerala sets up Human Rights Commission

Exercising the powers conferred on them by sub-section (1) of Section 22 of the Protection of Human Rights Act, 1993, the Governor of Kerala, on 11 December 1998, constituted the Kerala Human Rights Commission. Mr. Justice M.M. Pareed Pillay, a retired Justice of the High Court, has been appointed as its Chairperson, with Dr.S. Balaraman and Shri T.K. Wilson as Members.

This is the ninth State Human Rights Commission to be set up in the country.