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Protection of Human Rights Act, 1993 18.Steps after inquiry.- The Commission may take any of the following steps upon the completion of an inquiry held under this act, namely:- (1) where the inquiry discloses, the commission of violation of human rights or negligence in the prevention of violation of human rights by a public servant, it may recommend to the concerned Government or authority the initiation of proceedings for prosecution or such other auction as the Commission may deem fit against the concerned person or persons; (2) approach the Supreme Court or the High Court Concerned for such directions, orders or writs as that court may deemed necessary; (3) recommend to the concerned Government or authority for the grant of such immediate interim relief to the victim or the members of his family as the commission may consider necessary; (4) subject to the provisions of clause (5) provide a copy of the inquiry report to the petitioner or his representative; (5) the Commission shall send a copy of its inquiry report together with its recommendations to the concerned Government or authority and the concerned Government or authority shall, within a period of one month, or such farther time as the commission may allow, forward its comments on the report, including the action taken or proposed to be taken thereon, to the Commission. (6) the Commission shall publish its inquiry report together with the comments of the concerned Government or authority if any, and the action taken or proposed to be taken by the concerned Government or authority on the recommendations of the Commission.    |
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