Section 3 in Jammu and Kashmir Accountability Commission Regulations, 2005
3. Sittings of the Commission
(1) The Accountability Commission shall have its offices both at Jammu and Srinagar where it will hold sittings as per the orders and directions of the Chairperson of the Commission.(2)When the Commission comprises of more than one member, the sittings of such members of the Commission and the nature of cases to be heard by them shall be regulated by the Chairperson, either by a general order or by special assignment of cases.(3)The Headquarter of the Commission shall be at such place and for such period as may be specified by the Chairperson.(4)The Commission shall follow the High Court Calendar and the office timings, both at Jammu and Srinagar.(5)The Commission shall hold its sittings at places other than Jammu and Srinagar, as per orders of the Chairperson as and when required.
