Section 5 in Jammu and Kashmir Accountability Commission Rules, 2005
5. Form and contents of the complaint
(1) Every complaint shall be made as far as possible in Form 'A' prescribed in the Schedule duly signed and supported by an affidavit as prescribed by rule 6.(2)The complaint regarding allegations and grievances may be presented before such officer as may be notified by the Secretary in consultation with the Chairperson.(3)The complaint may be presented in person or sent by registered post. Such complaint shall be provisionally registered/entered in separate Register, maintained by the Registry at Jammu and Srinagar.(4)Every complaint shall be accompanied by three copies for the Commission and such other numbers of copies as the Public functionaries complained of are.
