Section 3 in The Prevention of Corruption Ordinance, 2001
3. Appointment of Commission of Inquiry.
- Whenever it appears to [the Governor] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 (for earlier amendment see Act X of 2010).] that there are reasonable grounds for believing that any person acquired any property by unlawful means or is in possession of any property which was so acquired in the same or any other from, [the Governor] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 (for earlier amendment see Act X of 2010).] may appoint a Commission to inquire into and report upon the matter as hereinafter provided.
