Protection of Human Rights Act, 1993

NO.10 OF 1994.

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title extent and commencement
2	Definitions
Chapter II	The National Human Rights Commission
3	Constitution of a National Human Rights Commission
4	Appointment of Chairperson and other Members
5	Removal of a Member of the Commission
6	Term of office of Members
7	Members to act as Chairperson or to discharge his functions in certain circumstances
8	Terms and conditions of service of Member
9	Vacancies, etc., not to invalidate the proceedings of the commission
10	Procedure to be regulated by the Commission
11	Officers and other staff of the Commission
Chapter III	Functions And Powers Of The Commission
12	Functions of the Commission
13	Powers relating to inquiries
14	Investigation
15	Statement made by persons to the Commission
16	Persons likely to be prejudicially affected to be heard
Chapter IV	Procedure
17	Inquiry into complaints
18	Steps after inquiry
19	Procedure with respect to armed forces
20	Annual and special reports of the Commission
Chapter V	State Human Rights Commissions
21	Constitution of State Human Rights Commissions
22	Appointment of Chairperson and other Members of State Commission
23	Removal of a Member of the State Commission
24	Term of office of Members of the state Commission
25	Member to act as Chairperson or to discharge his functions in certain circumstances
26	Terms and conditions of service of Members of the state Commission
27	Officers and other staff of the State Commission
28	Annual and special reports of State Commission
29	Applications of certain provisions relating to National Human Rights Commission to State Commission
Chapter VI	Human Rights Courts
30	Human Rights Courts
31	Special Public Prosecutor
Chapter VII	Finance, Accounts And Audit
32	Grants by the Central Government
33	Grants by the State Government
34	Accounts and audit
35	Accounts and audit of state Commission
Chapter VIII	Miscellaneous
36	Matters not subject to jurisdiction of the Commission
37	Constitution of special investigation teams
38	Protection of action taken in good faith
39	Members and officers to be public servants
40	Power of Central Government to make rules
41	Power of State Government to make rules
42	Power to remove difficulties
43	Repeal and savings

An Act to provide for the constitution of a National Human Rights Commission, State Human Rights Commission in states and Human Rights Courts for better protection of human rights and for matters connected therewith or incidental thereto.

BE it enacted by Parliament in the Forty-fourth Year of the Republic of India as follows:-