Section 2(1) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
(1)In this Act, unless the context otherwise requires:-(a)"Designated Authority" shall mean such officer of the Government not below the rank of Secretary to Government, as may be specified by the Government by notification in the Government Gazette;(aa)"Director" shall mean the Director of Vigilance appointed under Section 22 of the Jammu and Kashmir State Vigilance Commission Act, 2011.(b)"property" shall mean property and assets of every description, whether corporeal or incorporeal, moveable or immovable, tangible or intangible and deeds and instruments evidencing title to, or interest in, such property or assets and includes bank account and proceeds of such property and assets;(c)"Vigilance Organisation" shall mean the Vigilance Organisation established under sub-section (1) of section 10.
