Section 26(2) in Jammu and Kashmir Accountability Commission Rules, 2005
(2)Notwithstanding such repeal any act or anything done under the said rules shall be deemed to have been done under these rules and may be continued and completed under the correspondence of these Rules.Form 'A'(See Rule 5)Before the Accountability Commission, Jammu/Srinagar.Name and Address of the Complainant__________________ (Complainant)Vs.Name and address of the public functionary
