Section 5 in Jammu and Kashmir Accountability Commission Regulations, 2005
5. Filing of the complaints
(1) All the complaints shall be filed in the Registry of the Commission before the Registrar or such other officer as is empowered by the Chairperson to receive the complaints under the Regulations.(2)On receipt of a complaint, the Registry shall examine as to whether or not the complaint has been filed in accordance with the Act and the Rules or otherwise it suffers from any defects. The defects found shall be notified by the Registrar to the complainant in the prescribed Form with the direction to rectify the same within a specified time. If within the specified time the defects are not rectified, the complaint shall be put up before the Commission for appropriate orders.(3)If the complaint is properly filed and does not suffer from any defect, the same shall be regularly registered and placed before the Commission for appropriate orders regarding inquiry or investigation.(4)On perusal of the complaint, the reports of the Registry, the Commission may direct holding of inquiry or investigation by any officer of the Inquiry and Investigation Wing of the Commission or any other officer or agency, as specified in section 26 of the Act.(5)For the purposes of holding preliminary inquiry, a regular inquiry or investigation, the Commission may direct issuance of notice to the public functionary in the prescribed Form, affording him an opportunity to rebut the allegations made. Where the Commission directs the issuance of notice, the complainant shall furnish Registered or Speed Post Envelopes for the service of the respondents and the competent authority.
