Publication

This is Nineteen issue of the Journal of NHRC.

This is Seventeen issue of the Journal of NHRC.

This is thirteenth issue of the Journal of NHRC.

This is thirteenth issue of the Journal of NHRC.

This is eleventh issue of the Journal of NHRC.

This is Ninth issue of the Journal of NHRC.

This is Seventh issue of the Journal of NHRC.

This is Fifth issue of the Journal of NHRC.

This is Third issue of the Journal of NHRC.
The third issue of the Journal of the National Human Rights Commission contains articles from experts on Human Rights issues related to terrorism, trafficking, right to information, intellectual property rights, agricultural biotechnology and psychosocial disability etc. The Journal also contains a section on important Statements/Decisions/Opinions of the Commission and a section on important reports.

This glossary contains English alterative of the terms used by a cross section of people in Malayalam and Hindi in the human right discourse.

The glossary contains more than ten thousand words and has been divided into different sections viz. Glossary, words related to Designations, Organizations, Acts, Abbreviations, Conventions, Covenants, Protocols, parts of sentences and list of International instruments pertaining to human rights.

Right to work occupies centre-stage in the disability rights debate. The Centre and the State Governments have put in place an impressive range of legal frameworks and administrative mechanisms to boost employment of person with disability. This handbook is an attempt at making the instructions and their functionaries conversant with and sensitive to the complexities of legal and administrative arrangements.

Volume-19

Volume-17

Since the inception of the Commission on 12th Oct, 1993, it has been receiving innumerable complaints against the public authorities who allegedly abused and misused their power to violate the human rights of innocent people. for dealing with the same, the Commission has been issuing instructions and guidelines from time to time for guidance of public servants and others.

Important Instructions/Guidelines of the NHRC (Second Revised) Edition

The Commission had constituted a Core Group to look into the question of effective use of forensic science in the criminal justice delivery system and improvement in forensic science services in the country. The book published in 1999 consists of an in-depth study of the existing forensic science support mechanism for identifying the shortcomings and elucidating the good practices in the forensic science system. It recommends improvement and strengthening of the existing laboratory and purposes establishment of new well-equipped forensic laboratory.

This handbook prepared by the National Institute of Human Rights of the National Law School of India university, Bangalore covers the important issues that trial Court Judges / Magistrates deal with in their everyday functioning and provides useful information that can enhance the Human Rights friendly quality their perspective. It is intended primarily to address the needs of Judicial Officers at the District level. It is also intended to be a useful tool for anyone interested in the protection of human rights.