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State of Jammu-Kashmir - Section

Section 7 in The Jammu and Kashmir State Vigilance Commission Act, 2011

7. Power to make rules by the Government for staff.

- The Government may, in consultation with the Commission, make rules with respect to staff strength of the Commission and their conditions of service:Provided that the staff shall be provided by the Government on deputation basis subject to the condition that no staff member shall continue in the Commission beyond a period of three years.