Section 9 in Jammu and Kashmir Accountability Commission Regulations, 2005
9. Procedure in suo moto actions
In cases where the Commission intends to take suo moto action, the substance of the allegations shall be examined by the Registrar of the Commission and reported to the Commission. After examining the report of the Registrar, the Commission may decide to issue process for investigation of the allegations in the same manner prescribed for inquiry and investigation with respect to the complaints. In all such matters, the Public Prosecutor shall assist the Commission.
