Section 7 in Jammu and Kashmir Accountability Commission Rules, 2005
7. Registry of the Commission
(1) The Commission shall have a registry in its office both at Jammu and Srinagar and each registry shall be headed by an Additional Registrar or Deputy Registrar as the Chairperson may authorize in this behalf.(2)All complaints addressed to the Commission shall be filed or sent by post in the Registry of the Commission.(3)The complaints relating to actions, allegations and grievances pertaining to Kashmir Division shall be filed in the Srinagar wing of the Commission and such complaints pertaining to Jammu Division be filed in the Jammu wing of the Commission.(4)The Commission may, on application made or of its own, entertain a complaint relating to one Division at another Division or transfer one pending complaint from one Registry to another.
