Section 10 in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
10. [ Establishment of Anti-Corruption Bureau. [Substituted by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.]
(1)The Government shall, by notification in the Government Gazette, establish a Bureau for investigation of offences under this Act under the name of 'Anti-Corruption Bureau'.(2)The Bureau shall consist of the Director and such other officers and staff subordinate to him as the Government may from time to time think fit to appoint.(3)The qualification of officers (other than the Director) shall be such as may be prescribed by the Government by rules made under this Act :Provided that till such rules are made, the qualification of officers (other than the Director) shall be governed by the rules notified by the Government in this regard before the commencement of Prevention of Corruption (Amendment) Act, 2018 and such rulesshall be deemed to have been issued under the provisions of this Act.(4)The Director and the officers and staff subordinate to him shall hold office for such term and on such conditions as the Government may from time to time determine.]
