Section 8 in Jammu and Kashmir Accountability Commission Regulations, 2005
8. Utilisation of services of other persons
(1) For the purposes to exercise powers under section 26 of the Act, the Chairperson may authorize Registrar or any other officer of the Commission to utilize the services of any officer or investigating agency of the State or any other person or agency.(2)For the purposes of holding inquiry and investigation, the Chairperson may authorize any of the officers to exercise the powers vested in a police officer under the Code of Criminal Procedure.(3)The Chairperson may authorize the Registrar or any other officer of the Commission to exercise the powers vested in the Commission under section 14 of the Act.(4)No fee shall be chargeable on any complaint filed before the Commission.
