Section 8 in Jammu and Kashmir Accountability Commission Rules, 2005
8. Scrutiny and registration of regular complaints
(1) On receipt of the complaint the Registrar shall examine the complaint, affidavit and accompanied documents and report as to whether it has been filed in accordance with the Act and the rules.(2)If the Registrar is of the opinion that the complaint is not in conformity with the provisions of the Act or the rules or is otherwise defective, he shall issue notice to the complainant in Form 'B' to remove the defects within the specified period stipulated in the notice. The Registrar may extend the time specified in the notice for sufficient cause.(3)When the complainant is directed to remove the defects within the specified period stipulated in the notice and if the defects are not removed within such time or extended time, the complaint may be dismissed for default of the complainant by orders of the Commission.(4)All the complaints shall be placed before the Commission for appropriate orders. However, the complaints regarding which the complainant has been directed to remove the defects shat' be placed only after the expiry of the period of time stipulated in the notice or the extended period.(5)Every person making the complaint shall be informed of the substance of the orders passed under the preceding rule, if no further action on the complaint is to be taken.
