Section 8(2) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(2)The persons referred to in clause (d) of sub-section (1) are as follows: -(a)members of All-India Services serving in connection with the affairs of the State Government;(b)all other public servants as defined under section 21 of the Jammu and Kashmir State Ranbir Penal Code;(c)all officers and employees of the corporations established in the State by or under any Central Act or any Act of State Legislature, Government companies, societies and other local authorities, owned or controlled by the Central Government or the State Government, as the Government may, by notification in the Official Gazette, specify in this behalf:Provided that till such time a notification is issued under this clause, all officers of the said corporations, companies, societies and local authorities shall be deemed to be the persons referred to in clause (d) of sub-section (1).
