Section 17 in The Jammu and Kashmir State Vigilance Commission Act, 2011
17. Power to call for information.
- The Commission may call for reports, returns and statements from the Government or corporations established in the State by or under any Central Act or the Act of State Legislature, Government companies, societies and other local authorities owned or controlled by the Government so as to enable it to exercise general supervision over the vigilance and anti-corruption work in the Government and in the said corporations, Government companies, societies and local authorities.
