Section 9(1) in The Prevention of Corruption Ordinance, 2001
(1)If it appears from the report that the public servant concerned has not succeeded in proving that he acquired that property in question or a portion thereof, by lawful means, [the Governor] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 (For earlier amendment see Act X of 2010.)] may, in either case,-(a)pass such orders (including an order of confiscation) as he thinks fit for the disposal of the property or of that portion, as the case may be ;(b)impose upon the public servant any of the penalties specified in rule 30 of the [Kashmir Civil Service Rules] [Now the Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956.];(c)order whether and to whether and to what extent the costs of the inquiry should be recovered from the public servant.
