Section 5(6) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(6)On ceasing to hold office, the Chief Vigilance Commissioner and every other Vigilance Commissioner shall be ineligible for -(a)any appointment which is required by law to be made by the Governor by warrant under his hand and seal.(b)further employment to any office of profit under the Government of India or the Government of the State.
