The Protection Of Human Rights Act, 1993

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Section 34, Accounts and audit

Section 35, Accounts and audit of State Commission.

Section 28, Annual and special reports of State Commission

Section 20, Annual and special reports of the Commission.

Section 29, Application of certain provisions relating to National Human Rights Commission to StateCommissions.

Section 4, Appointment of Chairperson and other Members

Section 22, Appointment of Chairperson and other Members of State Commission

Section 3, Constitution of a National Human Rights Commission

Section 37, Constitution of special investigation teams

Section 21, Constitution of State Human Rights Commissions

Section 2, Definitions.

Section 12, Functions of the Commission

Section 32, Grants by the Central Government

Section 33, Grants by the State Government

Section 30, Human Rights Courts

Section 17, Inquiry into complaints

Section 14, Investigation

Section 36, Matters not subject to jurisdiction of the Commission

Section 7, Member to act as Chairperson or to discharge his functions in certain circumstances

Section 25, Member to act as Chairperson or to discharge his functions in certain circumstances