Section 11 in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
11. Superintendence and the administration of the Vigilance Organisation
(1)The superintendence of the Vigilance Organisation in so far as it relates to investigation of offences allleged to have been committed under the Prevention of Corruption Act, Samvat 2006, shall vest in the Commission.(2)Save as otherwise provided in sub-section (1), the superintendence of the said Organization in all other matters shall vest in the Government.(3)The administration of the Vigilance Organization shall best in the Director who hsall exercise in respect of that Organization such of the powers exercisable by a Director-General of Police in respect of the police force as the Government may specifiy in this behalf.
