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State of Jammu-Kashmir - Section

Section 4 in Jammu and Kashmir Accountability Commission Regulations, 2005

4. Delegation of Powers

—The Chairperson may by a general or special order in writing direct that any power conferred or duty imposed on him under the Act for the purposes of receiving, processing and .registering of the complaints, may be exercised or discharged by such of the officers and employees of the Commission as may be specified in the order/direction.