Section 32 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
32. [ Transitory provisions [Inserted by Act No. II of 2011, dt. 19.1.2011.]
Subject to the provisions of sub-section (2) of section 9, all complaints that are pending in the Accountability Commission against public servants in which the Commission has not recorded its findings or made recommendations to the competent authority on the date of commencement of the Jammu and Kashmir Accountability Commission (Amendment) Act, 2011 shall stand transferred to the State Vigilance Commission for being dealt with under the provisions of the Jammu and Kashmir State Vigilance Commission Act, 2011.Explanation: For purposes of this section, the expression "public servant" shall have the same meaning as assigned to it under the Jammu and Kashmir State Vigilance Commission Act, 2011.] [Inserted by Act XV of 2004, dt. 19.3.2004.]The Schedule[See Section 3 (3)]I, A.B. ________ having been appointed Chairperson (or a Member) of the Accountability Commission, do swear in the name of God/ Solemnly affirm that I will bear true faith and allegiance to the Constitution of India and the Constitution of Jammu and Kashmir as by law established, that I will duly and faithfully and to the best of my ability, knowledge and Judgment perform the duties of my office without fear or favour, affection or ill-will.
