Section 10(2) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(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.
