Section 4 in Jammu and Kashmir Public Services Guarantee Rules, 2011
4. Issuing of acknowledgement to the applicant
- The designated officer or any official authorized under rule 3 shall give acknowledgement to the applicant in Form -1 and in case any necessary documents have not been annexed with the application, the same shall be clearly mentioned on the acknowledgement and in such acknowledgement stipulated time limit shall not be mentioned:Provided that if all necessary documents are annexed with the application and the application is complete in all respects, then the stipulated time limit shall be mentioned in the acknowledgement;Provided further that in the event any service is denied or delayed, the designated officer shall communicate to the person eligible and /or applying for the service:(i)the reason for such denial or delay,(ii)the period within which an appeal against such denial be preferred and;(iii)the particulars, including all available contact information of the competent appellate authority under the provisions of the Act.
