Protection of Human Rights Act, 1993

21.Constitution of State Human Rights Commissions.-

(1) A State Government may constitute a body to be known as the .......................(name of the State) Human Rights Commission to exercise the powers conferred upon, and to perform the functions assigned to, a State Commission under this Chapter.

(2) The State Commission shall consist of-

(a) A Chairperson who has been a Chief Justice of a High Court;

(b) one Member who is, or has bee, a Judge of a High Court;

(c) one Member who is, or has been, a district judge in that State;

(d) two members to be appointed from amongst persons having knowledge of, or practical experience in, matters relating to human rights.

(3) There shall be a Secretary who shall be the Chief Executive Officer of the State Commission and shall exercise such powers and discharge such functions of the State commission as it may delegate to him.

(4) The headquarters of the state Commission shall be at such place as the State Government may, by notification, specify;

(5) A State Commission may inquire into violation of human rights only in respect of maters relatable to any of the entries enumerated in List II List III in the Seventh Schedule to the Constitution:

Provided that if any such matter is already being inquire into by the commission or any other commission duly constituted under any law for he time bring in force, the state Commission shall not inquire into the said matter;

Provided further that in relation to the Jammu and Kashmir Human Rights commission this sub-section shall have effect as if for the words and figures "List II and List III in the Seventh Schedule to the constitution," the words and figures "List III in the Seventh schedule to he Constitution as applicable to the state of Jammu and Kashmir and in respect of matters in relation to which the Legislature of that state has power to make laws" had been substituted.

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