Section 16(2) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(2)The Commission shall, on receipt of such report and after taking into consideration any other factors relevant thereto, advise the Government and corporations established in the State by or under any Central Act or the Act of State Legislature, Government companies, societies and local authorities owned or controlled by the Central or the State Government, as the case may be, as to the further course of action.
