Section 7 in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015
7. Contents of appeal or complaint.
- An appeal or a complaint to the Commission shall contain the following information, namely. -(i)name, address, with any valid proof of residence and Phone No. of the complainant/appellant ;(ii)Particulars of the Public Information Officer (PIO) and First Appellate Authority (FAA) against whom a complaint/first Appeal is made under section 15 and 16 (i) of the Act, as the case may be ;(iii)particulars of the decision or order, against which the appeal is preferred ;(iv)brief facts of the appeal or the complaint ;(v)prayer or relief sought ;(vi)grounds for the prayer or relief ;(vii)verification by the appellant or the complainant ;(viii)any other information which the Commission may deem necessary for deciding the appeal or complaint.
