Section 17 in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015
17. Communication of decisions and orders.
- (i) Every decision or order of the Commission shall be signed and dated by the Commissioner or Commissioners who have heard the appeal or the complaint or have decided the matter.(ii)Every decision/order of the Commission may be communicated to the parties under authentication by the Registrar or any other officer authorized by the Commission in this regard and a copy placed on Commission website.(iii)Every such decision or order, whenever pronounced by a Single Bench or by a Division Bench or by a Full Bench, shall be deemed to be the decision or order by the Commission under the Act.
