RTI Act 2005
The complaints are prioritize and efforts are made to deal with the cases as expeditiously as possible in accordance with the rules, regulations and other instructions issued from time to time.
The cases are, generally, processed at the Section / Desk level and the files are submitted to Under Secretary / Director / Joint Secretary / Secretary General / Chairperson, as per the requirement of each case.
In the Law Division: the cases are generally processed at the Section level and the files are submitted to Assistant Registrar (Law) / Deputy Registrar (Law) / Joint Registrar (Law) / Registrar (Law) / Members / Chairperson, as per the requirement of each case.
The National Human Rights Commission was set up in the year 1993 under the Protection of Human Rights Act, 1993. The NHRC has the following constituent Divisions:-
a. Law Division:
It deals with the matters relating to human rights violations either on its own or on a request by a party, provides hearing to the parties in appropriate cases depending upon the facts and circumstances of each case.
b. Investigation Division:
It deals with the matters / cases entrusted to it by the Commission including custodial death and finding facts from state authorities regarding cases of alleged Human Rights violations and conducting sport enquiries.
c. Administration Division:
It deals with the overall management of General Administration, Establishment, Coordination & International Issues, Accounts and Hindi Section.
The important function is to create human rights awareness through print/electronic media, website and printing of various publications, advocacy materials etc.
d. Training & Research Division:
It deals with need of training in the different categories of officials and non-officials, institutions / organizations etc. Networking with national/state level institutions (both Government/ Non-Government/ UN institutions) etc.
It deals with the matters relating to Policy, Research, Projects and Programme such as Food Security, Women Education. Quality Assurance in Mental Hospitals, Monitoring of working of Protection Homes, Jails, Bonded Labour etc.
It deals with the preparation of software programmes for the Commission with the support of NIC.
The Commission functions as per the powers given to it under the Protection of Human Rights Act, 1993.
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