Section 12 in Jammu and Kashmir Accountability Commission Regulations, 2005
12. Inspection of records
(1) Record of pending cases will be open to the inspection by the parties or their authorised agents or Advocate or Vakil of the Court who is duly authorised to act in the case:Provided that the inspection of record shall not be permitted on the date fixed for hearing.(2)The inspection of the records of decided cases will be allowed only under the orders of the Chairperson or in his absence the next Senior Member.(3)An application for the inspection of record shall be made by a petition duly stamped with a court fee of Rs. 5/-.(4)Every application for inspection shall specify clearly:(a)the particulars of the record or paper of which inspection is desired;(b)the party or the person on whose behalf the application is made;(c)the name of the person by whom inspection is to be made;(d)any other particulars necessary to be incorporated.(5)No mark shall be made on any record or paper inspected and no one shall be allowed on any account, to take notes.
