Complaints not ordinary entertainable

1. Complaints not ordinarily entertainable: view regulation 9 of NHRC (Procedure) Amendment Regulations, 1997

(Amendment of the Regulations is under active consideration)

2. If a complaint is transferred to SHRC, the Commission has no further jurisdiction in the matter in terms of Section 13(7) of PHR Act, 1993 and therefore, no further correspondence will be entertained.