Section 4 in The Prevention of Corruption Ordinance, 2001
4. Particulars to be incorporated in the order of appointment.
- The order of appointment shall incorporate, as far as can be ascertained, the following particulars:-(i)the name and address of the public servant;(ii)the period during which he has been or was in the service of the State ;(iii)the property to which the inquiry is to relate and its amount or value;
