Section 14(4) in Jammu and Kashmir Right to Information Act, 2009
(4)If the State Chief Information Commissioner or a State Information Com-missioner is in any way, concerned or interested in any contract or agreement made by or on behalf of the Government or participates in any way in the profit thereof or in any benefit or emoluments arising therefrom otherwise than as a member and in common with the other members of an incorporated company, he shall, for the purposes of sub-section (1), be deemed to be guilty of misbehaviour.
