Section 8(1) in The Prevention of Corruption Ordinance, 2001
(1)Upon the conclusion of the inquiry, the Commission shall submit its report to [the Governor] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act. 1965 (For earlier amendment see Act X of 2010.)] through the [Chief Minister] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 (For earlier amendment see Act X of 2010.)],
