Section 5(5) in Jammu and Kashmir Accountability Commission Regulations, 2005
(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.
