Section 7 in Jammu and Kashmir Accountability Commission Regulations, 2005
7. Procedure in contempt matters
To deal with a contempt matter under section 20 or proceedings under section 22 of the Act, the Commission shall hold summary inquiry and if prima facie finds the person guilty for contempt, afford him an opportunity to lead evidence in defence, if any, within a period of two weeks. Every petition for contempt shall be disposed of as expeditiously as possible and within a period of two months from the date of appearance of the contemnor before the Commission.
