Section 9 in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015
9. Presentation and scrutiny of appeal or complain.
- (i) The Registrar shall receive an appeal or complaint addressed to the Commission and ensure that it is as per Clause 7 & 8 above.(ii)The Registrar shall scrutinize every appeal/complaint received and will ensure. -(a)that the appeal or the complaint is duly verified and required number of copies are submitted ;(b)That all the documents annexed are duly self attested by the appellant or the complainant ;(c)That the copies of the documents filed and submitted are clear, and legible ;(iii)That Registrar shall intimate the deficiency (ies) to the appellant/ complainant for its removal/completion within 15 days from the date of receipt of the deficiency notice.(iv)The Registrar shall place before the Chief Information Commissioner the following cases for appropriate orders of the Commission and the orders so passed shall be communicated to the appellant/complainant as the case may be . -(a)any appeal if it is time-barred ; or(b)any appeal/complaint if it is otherwise inadmissible ; or(c)any appeal/complaint if it is not in accordance with these Regulations.(v)All appeals and complaints not rejected or returned as above and found in order shall be registered and a specific number will be allocated.(vi)The Registrar or any other officer authorized by the Commission shall indicate on every appeal or complaint as referred in (vi) above, the date on which it is admitted by Registrar.(vii)The appeals and complaints shall bear separate file numbers of the respective registry i. e. Central Office Registry, Jammu Office Registry and Srinagar Office Registry as prescribed.(viii)If the appellant/complainant fails to remove the deficiencies/ rectify the defects within the time allowed in clause (IV) of the above, the appeal or complaint shall be deemed to have been rejected.
