Section 10 in The Jammu and Kashmir State Vigilance Commission Act, 2011
10. Vigilance Commissioner to act as Chief Vigilance Commissioner in certain circumstances.
(1)In the event of the occurrence of any vacancy in the office of the Chief Vigilance Commissioner by reason of his death, resignation or otherwise, the Governor may, by notification, authorise one of the Vigilance Commissioners to act as the Chief Vigilance Commissioner until the appointment of a new Chief Vigilance Commissioner to fill such vacancy.(2)When the Chief Vigilance Commissioner is unable to discharge his functions owing to absence on leave or otherwise, such one of the Vigilance Commissioners as the Governor may, by notification, authorise in this behalf, shall discharge the functions of the Chief Vigilance Commissioner until the date on which the Chief Vigilance Commissioner resumes his duties.
