Non-Priced Publication
The Publications brought out by the National Human Rights Commission are either free or priced. In case it is a priced publication, then a Demand Draft for the amount that covers the cost of the book has to be made in favour of the National Human Rights Commission, New Delhi payable at New Delhi . Some Publications are available in electronic format on this website. To view or download, simply click on the appropriate link provided.
| Image | Title/Description | Price | Download |
|---|---|---|---|
 |
Forensic Investigation of Health Rights Violation in Custody This booklet titled “Forensic Investigation of Health Rights Violation in custody” has been prepared to assist different investigators like police, judicial officers, NHRC medical investigation team, forensic experts involved in investigations of NHRC cases, the doctors providing treatment to the custodial patients and the doctors conducting post-mortem in cases of custodial deaths. To acknowledge the health rights of the prisoner, an attempt has being made through this booklet to make all the stakeholders understand the various dynamics playing role in providing healthcare services. Although it is very difficult to include and elaborate all the issues, but effort has been made to include maximum topics of interest in forensic investigation relevant to health rights violation. |
(3.05 MB) | |
 |
Forensic Science and Human Rights Forensic Science and Human Rights |
(2.97 MB) | |
 |
Human Rights Best Practices Relating to Criminal Justice in Nutshell Human Rights Best Practices Relating to Criminal Justice in Nutshell |
(2.73 MB) | |
 |
Professional Policing-Themes, Human Rights Investigation & Interviewing Skills, Human Rights & Custody Management (National Human Rights & British Council) |
(0.02 MB) | |
 |
Human Rights Best Practices Relating to Criminal Justice In a Nutshell |
(0.52 MB) | |
 |
Human Rights Manual For District Magistrate |
(2.3 MB) | |
 |
Manual on Human Rights for Police Officers - 2011 |
(2.57 MB) | |
 |
Professional Policing... A Perspective on Interviewing Skill & Report Writing The publication, Professional Policing, was a collaborative outcome of two partnership projects of the National Human Rights Commission and the British Council, in 2002. The contents were widely acknowledged to be very useful and the feedback was really encouraging. |
(0.46 MB) | |
 |
Handbook on Spot Enquiries The Investigation Division of the Commission has been set up in accordance with the provisions of section 11(1) (b) of the Protection of Human Rights Act, 1993. One of the Important functions of the division is to conduct spot enquiries into complaints of Human Rights violations on the directions of the Commission and to submit its analysis and recommendations to the Commission. |
(2.45 MB) | |
 |
Sucide in Prison (Prevention Strategy and Implication from Human Rights and Legal Points of View) This monographs is produced by Investigation Division of NHRC as an effort to fill a critical void in the knowlege base about priosn sucide. In addition to a through review of the literature for prevention, this documents offers the most recent national data on the incidence and rate of prison sucide, effective prison sucide prevention programs, and discussion on legal liability issue. This monograph will encourage continued research, training, and development of comprehensive prevention polices that are imperative to the continued reduction of prison sucides throughout the country. |
(4.56 MB) |
Forensic Investigation of Health Rights Violation in Custody
This booklet titled “Forensic Investigation of Health Rights Violation in custody” has been prepared to assist different investigators like police, judicial officers, NHRC medical investigation team, forensic experts involved in investigations of NHRC cases, the doctors providing treatment to the custodial patients and the doctors conducting post-mortem in cases of custodial deaths. To acknowledge the health rights of the prisoner, an attempt has being made through this booklet to make all the stakeholders understand the various dynamics playing role in providing healthcare services. Although it is very difficult to include and elaborate all the issues, but effort has been made to include maximum topics of interest in forensic investigation relevant to health rights violation.
Forensic Science and Human Rights
Forensic Science and Human Rights
Human Rights Best Practices Relating to Criminal Justice in Nutshell
Human Rights Best Practices Relating to Criminal Justice in Nutshell
Professional Policing-Themes, Human Rights Investigation & Interviewing Skills, Human Rights & Custody Management (National Human Rights & British Council)
Human Rights Best Practices Relating to Criminal Justice In a Nutshell
Human Rights Manual For District Magistrate
Manual on Human Rights for Police Officers - 2011
Professional Policing... A Perspective on Interviewing Skill & Report Writing
The publication, Professional Policing, was a collaborative outcome of two partnership projects of the National Human Rights Commission and the British Council, in 2002. The contents were widely acknowledged to be very useful and the feedback was really encouraging.
Handbook on Spot Enquiries
The Investigation Division of the Commission has been set up in accordance with the provisions of section 11(1) (b) of the Protection of Human Rights Act, 1993. One of the Important functions of the division is to conduct spot enquiries into complaints of Human Rights violations on the directions of the Commission and to submit its analysis and recommendations to the Commission.
Sucide in Prison (Prevention Strategy and Implication from Human Rights and Legal Points of View)
This monographs is produced by Investigation Division of NHRC as an effort to fill a critical void in the knowlege base about priosn sucide. In addition to a through review of the literature for prevention, this documents offers the most recent national data on the incidence and rate of prison sucide, effective prison sucide prevention programs, and discussion on legal liability issue.
This monograph will encourage continued research, training, and development of comprehensive prevention polices that are imperative to the continued reduction of prison sucides throughout the country.