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Protection of Human Rights Act, 1993 17.Inquiry into complaints.- The Commission while inquiring into the complaints of violations of human rights may- (i) call for information or report form the central Government or any State Government or any other authority or organisation subordinate thereto within such time as may be specified by it: Provided that- (a) if the information or report is not received within the time stipulated by the commission, it may proceed to inquire into the complaint on its own: (b) if, on receipt of information or report, the commission is satisfied either that nor further inquiry is required or that the required action has been initiated or taken by the concerned Government or authority it may not proceed with the complaint an inform the complainant accordingly; (ii) without prejudice to anything contained in clause (I), if it considers necessary, having regard to the nature of the complaint, initiate an inquiry.    |
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