Section 11 in Jammu and Kashmir Accountability Commission Regulations, 2005
11. Procedure for obtaining a copy of record, judgement or order
Any person entitled to obtain certified copy of any record under the Act and the Rules, may apply to the Registrar or any other officer of the Commission, as may be specially authorized by the Chairperson and the requisite copy will be supplied on payment of the copying fee as prescribed hereunder :-(i)For every copy of judgment/order up to ten pages consolidated copying fee of Rs. 20/- will be charged and Rs. 50/-if the judgment/order is of more than ten pages;(ii)For obtaining a certified copy of any record, judgment/order urgently, the copying fee shall be double the aforesaid amount;(iii)An application for obtaining certified copy shall be accompanied by stamps of requisite denomination;(iv)Ordinary certified copy shall he supplied within seven working days from the date the application is made in this behalf. Urgent certified copy shall be supplied within 48 hours; and(v)An application for obtaining certified copy shall be filed before the Registrar or any other officer duly authorized by the Commission for that purpose. On receipt of the application the Registrar or the authorized officer as the case may be shall make an endorsement on the application showing the date of filing of the application, the amount of the copying fee deposited with the Commission and the expected date for delivery of the copy. The date for the supply of the copy shall also be notified to the applicant.
