Section 13 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
13. Procedure in respect of inquiries
[(1) The concerned public functionary shall present his defence within a period of two months and [the competent authority may furnish its comments, if any] [Substituted by Act XV of 2004, dt. 19.3.2004.] within the period of one month from the date of the receipt of the copy of the complaint from the Accountability Commission. In case no comments or reply is received within the time specified, it shall be presumed that neither the public functionary nor the competent authority contradict the allegations made in the complaint.](2)Every inquiry shall be conducted by the Chairperson and the Members, if any, sitting jointly and the place in which such inquiry is conducted shall be deemed to be an open court to which the public generally may have access so far as the same can conveniently contain them:Provided that in exceptional circumstances and for reasons to be recorded in writing, such inquiry may be conducted in camera.(3)The Accountability Commission shall hold every such inquiry as expeditiously as possible and in any case complete the inquiry within a period of six months from the date of receipt of the complaint:Provided that the Accountability Commission may, for reasons to be recorded in writing, complete the inquiry within a further period of six months.(4)Save as aforesaid, the procedure for conducting any such inquiry shall be such as the Accountability Commission considers appropriate in the circumstances of the case.
