Section 47 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
47. Procedure to be followed by the Director.
(1)A complaint containing the following particulars shall be presented by the complainant in person or by his agent to the Director for persons with disabilities or be sent by registered post addressed to the Director:(a)The name, description and the address of the complainant.(b)The name, description and the address of the opposite party or parties as the case may be, so far as they can be ascertained.(c)The facts relating to complaint and when and where it arose.(d)Documents in support of the allegation contained in the complaint.(e)The relief which the complainant claims.(2)The Director on receipt of a complaint shall refer a copy of the Complaint to the opposite party/parties mentioned in the complaint directing him to give his version of the case within a period of 30 days or such extended reasonable period as may he granted by the Director.(3)On the date of hearing or any other date to which hearing could be adjourned, it shall be obligatory on the parties or their agents to appeal' Wive the Director. Where the applicant or his agent fails to appear before the Director, on such days, the Director may in his discretion either dismiss the complaint in default or decide on merits. He may, however, decide to dispose of the complaint ex-parte also.(4)The Director may on such terms as he deems fit and at any stage of the proceedings, adjourn the hearing of the complaint. But the complaint shall be decided as far as possible, within a period of three months from the date of notice received by the opposite party.
