Section 10(2) in Jammu and Kashmir Accountability Commission Regulations, 2005
(2)Every summons/notice under Sub-Regulation (1) shall be sent to the concerned by registered post, speed post or courier service. If the summons/notice and the copies of the documents sent under Sub-Regulation (1) are not returned, served or unserved within a reasonable time to the Commission, it shall be presumed that such summons/notice and the documents have duly been served upon the public functionary or the Competent Authority, as the case may be.
