Section 3(3) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(3)[ The Chief Vigilance Commissioner and Vigilance Commissioner shall be appointed from amongst persons who have been or in All India Service or in any Civil Service of the or in a civil post under the State having knowledge and experience in the matters relating to vigilance law, finance, policy making and administration including police administration; and] [Substituted (3) and (4) by Act No. XX of 2011, dated 18.10.2011.]
