Section 10 in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
10. Establishment of Vigilance Organisation
(1)The Government may, by notification in the Government Gazette, establish an organisation for investigation of offence under this Act under the name of "Vigilance Organisation".(2)The Organisation shall consist of a Vigilance Commissioner and such other officers and staff subordinate to him as the Government may from time to time think fit to appoint.(3)The qualifications of officers (other than the Director) shall be such as prescribed by the Government by rules made under this Act.(4)The Director and the officers and staff subordinate to him shall hold office for such term and on such conditions as the Government may from time to time determine.
