Section 6(5) in Jammu and Kashmir Accountability Commission Regulations, 2005
(5)The complainant, the Public Prosecutor or public functionary may seek the assistance of the Commission for production of any person as their witness or summoning of any record from any office in support of their respective cases. If the request is found to be genuine, the Commission may summon such person as witness or the record at the expenses of the party applying for it.
