Section 6(4) in Jammu and Kashmir Accountability Commission Regulations, 2005
(4)The complainant or the Public Prosecutor shall be under obligation to produce such person before the Commission for cross-examination by the public functionary. After cross-examination, if so desired, is complete, the Commission shall afford an opportunity to the Public functionary to lead evidence in his defence. The defence evidence shall also be submitted in the form of duly sworn affidavits within the time specified by the Commission and the other side shall be afforded opportunity to cross-examine, if so desired, any such person who has filed affidavit on behalf of the public functionary.
