Section 6(6) in Jammu and Kashmir Accountability Commission Regulations, 2005
(6)After the evidence is complete, the parties shall be afforded an opportunity to address arguments in support of their contentions on a date and time specified by the Commission. No case shall be adjourned for the purpose of addressing arguments, unless sufficient grounds are made out for adjournment to the satisfaction of the Commission, and the case once adjourned shall not be adjourned again.
