Section 9 in Jammu and Kashmir Public Services Guarantee Rules, 2011
9. Documents to be annexed with appeal or revision
- The following documents shall be annexed with every application for appeal or revision, namely:(i)self-attested copy of the order against which the appeal or revision is made;(ii)the copies of the documents, if any, mentioned in the application for appeal or revision;(iii)the index of the documents annexed with the application for appeal or revision; and(iv)the proof of depositing penalty, in case of application for revision.
