Report No. 162
3.12. Human Rights under the European Convention-Relevance to Administrative law.-
The European Convention on Human Rights was drawn up by the Council of Europe in 1950 and came into force in 1953. The Member States of the Council of Europe who ratified the Convention have thereby become Contracting Parties to it. The Convention sets out certain fundamental rights and freedoms that are to be protected in binding provisions which are interpreted and applied by the European Commission and Court of Human Rights or, in certain circumstances, by the Committee of Ministers of the Council of Europe.
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