Section 8(2) in Jammu and Kashmir Accountability Commission Rules, 2005
(2)If the Registrar is of the opinion that the complaint is not in conformity with the provisions of the Act or the rules or is otherwise defective, he shall issue notice to the complainant in Form 'B' to remove the defects within the specified period stipulated in the notice. The Registrar may extend the time specified in the notice for sufficient cause.
