Section 5(3) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(3)The Chief Vigilance Commissioner or a Vigilance Commissioner shall, before he enters upon his office, make and subscribe before the [Governor] [Substituted 'Chief Minister' by Act No. XX of 2011, dated 18.10.2011.], or some other person appointed in that behalf by him, an oath or affirmation according to the form set out for the purpose in Schedule to this Act.
