Section 5(2) in Jammu and Kashmir Accountability Commission Regulations, 2005
(2)On receipt of a complaint, the Registry shall examine as to whether or not the complaint has been filed in accordance with the Act and the Rules or otherwise it suffers from any defects. The defects found shall be notified by the Registrar to the complainant in the prescribed Form with the direction to rectify the same within a specified time. If within the specified time the defects are not rectified, the complaint shall be put up before the Commission for appropriate orders.
