Research Guidelines

The Statute of the Commission requires it to undertake and promote research in the field of human rights (Section 12(g) of the Act). Accordingly, it conducts research studies in collaboration with universities, technical institutions and non-governmental organizations. The Commission also enlists young interns to participate in its research work. For the Commission, it has become increasingly important to link research with themes that have practical worth for the better protection of human rights. The Commission has, therefore,endeavoured to take up research programmes which could be structured around the possibility of practical steps being taken at the ground level. Thus, the research is not only directed to ascertain ground realities, build data-bases, etc., but also to set up networks in the country that can be activated to promote and protect human rights and combat violations of such rights. Every year the Commission sponsors a number of studies and has laid down 'Guidelines for Sponsoring Short/Long Term Research Projects.