LexSection 10 — Procedure to be regulated by the Commission.
The Protection of Human Rights Act, 1993
(1) The Commission shall meet at such time and place as the Chairperson may think fit. 1 [(2) Subject to the provisions of this Act and the rules made thereunder, the Commission shall have the power to lay down by regulations its own procedure.] (3) All orders and decisions of the Commission shall be authenticated by the Secretary-General or any other officer of the Commission duly authorised by the Chairperson in this behalf.Open in Lexace · Ask the AI about this section