Section 14 in Jammu and Kashmir Accountability Commission Rules, 2005
14. Furnishing of information and production of document
(1) Where the Commission requires any public servant or any other person to furnish information or to produce documents under sub-section (1) of section 14, the Registrar or any officer authorized by the Registrar shall issue a notice in Form 'E' prescribed in the Schedule to the officer or authority in whose custody the file or the document is stated to lie or in whose custody that file would ordinarily be.(2)If the file is not produced or sent, within the period prescribed by the officer or authority concerned, the Registrar shall, in writing, direct the Head of the Department concerned to produce the same.(3)If the file is not received within 15 days after Registrar's notice referred to under sub-rule (2) above, the complaint shall be put up before the Commission for orders.(4)Without prejudice to the provisions of the Act and the rules, the Commission may direct the competent authority to initiate disciplinary proceedings against such public servant or other person who refuses or fails to produce any document in his custody or power within the time stipulated in the notice issued under sub-rule (1).
